Delhi High Court - Orders
J D Tytler Learning Centre & Ors vs The State Nct Of Delhi & Ors on 14 January, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO-CONFRENCING)
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 110/2021
J D TYTLER LEARNING CENTRE & ORS. ..... Petitioners
Through: Mr. Arvind Nigam, Sr. Advocate with
Mr. Arunabh Chowdhury, Mr.
Vaibhav Tomar and Mr. Karma
Dorjee, Advocate.
versus
THE STATE NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Mukesh Kumar, APP for the
State with Insp. Manish Kumar EOW.
Mr. Ankur Sood, Advocate for R-2.
Mr. Himanshu Nailwal, Advocate for
R-3 with R-3 in person.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 14.01.2021 Crl. M.A. No. 512/2021 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. CRL.M.C. 110/2021 and Crl.M.A. No. 511/2021 (for stay) This is a petition filed under Section 482 Cr.P.C. seeking quashing of the following:
(i) FIR No. 124/2019 under Sections 420/467/468/471/120-B IPC registered at Police Station EOW, New Delhi
(ii) proceedings in CC NO. 320/2020 titled as Vijay Sekhri and Anr. Vs. Jagdish Tytler and Ors, pending before the Court of Ld. MM, Patiala House Courts, New Delhi.
(iii) Impugned notice bearing reference no. 4759/Reader/ACP/SEC-Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.01.2021 15:41
(VIA VIDEO-CONFRENCING) IV/EOW dated 30.12.2020 issued by IO , EOW. Issue notice. Learned APP for the State enters appearance and accepts notice.
Learned counsels for respondent nos. 2 and 3 enter appearance and accept notice.
It is submitted by learned counsel for respondent no. 2 that the petition is dated 11.1.2021 and the supporting affidavit of the petitioner is dated 10.12.2020. This is an anomaly pointed out by him.
Learned senior counsel for the petitioners submits that he will file a fresh affidavit in support of the petition.
Let status report be filed by the State before the next date of hearing. Let counter affidavits/replies be filed by the respondents within four weeks.
On query from the Investigating Officer, learned APP for the State submits that petitioners have been joining investigation.
List on 8th March, 2021.
Till the next date of hearing, no coercive action be taken against the petitioners.
Petitioners are directed to join investigation as and when required by the Investigating Officer.
RAJNISH BHATNAGAR, J JANUARY 14, 2021 AK Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:15.01.2021 15:41