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The State (Gnct Of Delhi) vs Gagandeep Dhillon Alias Gagan on 2 November, 2023

Author: Swarana Kanta Sharma

Bench: Swarana Kanta Sharma

                                    $~55
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           CRL.REV.P. 1170/2023
                                                THE STATE (GNCT OF DELHI)                                                          ..... Petitioner
                                                                                      Through:                 Mr. Manoj Pant, APP for the State
                                                                                                               with ACP Ratan Pal, SI Nidhi Malik,
                                                                                                               P.S. DIU/North.
                                                                                      versus

                                                GAGANDEEP DHILLON ALIAS GAGAN                                                      ..... Respondent
                                                                                      Through:
                                                CORAM:
                                                HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
                                                              ORDER

% 02.11.2023 CRL.M.A. 29798/2023 (exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CRL.M.A. 29799/2023 (for delay of 83 days in filing)

3. For the reasons stated in the application, the delay of 83 days stands condoned.

4. Application stands disposed of.

5. The instant petition under Section 397 read with 401 of the Code of Criminal Procedure, 1973 („Cr.P.C.) against the impugned order on charge dated 15.04.2023 praying as under:

"a.) Quash and set aside qua the impugned Order dated 15/04/2023 passed by the Court of Mr. Dheeraj Mor, Additional Sessions Judge - 02, Central, Tis Hazari Court, Delhi, only in respect of discharged the accused person / This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 23:50:58 respondent namely, Gagandeep Dhillon alias Gagan under Section 3(2)(v) of Scheduled Caste & the Scheduled Tribes (Prevention of Atrocities) Act, 1989 in case FIR No. 406/2020 dated 12.11.2020 registered at Police Station Timarpur, Delhi; and / or, b.) Call for the Ld. Trial Court records in aforesaid mentioned case; and/or c.) Further liable the accused person / respondent for conviction as per law under relevant Sections of lndian Penal Code and all other allied laws; and / or d.) Pass any other Orders, reliefs or directions which this present Hon'ble Court may deem fit and proper in the facts and circumstances of the aforesaid mentioned case and in the best interest of justice."

6. Issue notice to respondent through Investigating Officer concerned for the next date of hearing.

7. Re-notify on 14.03.2024.

8. The order be uploaded on the website forthwith.

SWARANA KANTA SHARMA, J NOVEMBER 2, 2023/MR Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 04/11/2023 at 23:50:58