Delhi High Court - Orders
Pawan Sharma And Ors vs State Of Nct Of Delhi And Anr on 27 April, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2967/2023, CRL.M.A. 11137/2023 (Stay) & CRL.M.A.
11139/2023 (Delay)
PAWAN SHARMA AND ORS ..... Petitioners
Through: Mr. Vikas Tripathi, Ms. Mandavi
Pandey, Mr. Sanjeet Mishra,
Advocates.
versus
STATE OF NCT OF DELHI AND ANR ..... Respondents
Through: Mr. Aman Usman, APP for the State
with SI Vikash, P.S. Mandawali.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 27.04.2023 CRL.M.A. 11138/2023 (Exemption)
1. Exemption allowed, subject to just exceptions.
2. The application is disposed of accordingly. CRL.M.C. 2967/2023, CRL.M.A. 11137/2023 (Stay) & CRL.M.A. 11139/2023 (Delay)
3. The present petition under Section 482 of the Cr.P.C. seeks the following prayers:
"I. Issue an order or direction for quashing the entire proceedings as well as the impugned charge sheet dated 27.03.2015 with section 420/406/467/468/471/506/120B of IPC and the criminal proceedings arising out of the FIR no.330/2012, under section 420/406/467/506/120-B of I.P.C. in P.S. Mandawali, East Delhi filed before the Hon'ble Court of M.M, -03 East Karkardooma. in the CR Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:29.04.2023 13:23:32 Case no. 809/2016.
II. Issue an order or direction for quashing the First Information Report no. 330/2012, under section 420/406/467/506/120-B of I.P.C. in P.S. Mandawali, East Delhi.
III. Pass any other order or direction which this Hon'ble Court thinks fit and proper in the facts and circumstances of the case."
4. Learned counsel appearing on behalf of the petitioners submits that the chargesheet in the present case was filed in the year 2015 and till date, charges have not yet been framed by the learned Trial Court.
5. Issue notice.
6. Learned APP for the State accepts notice and seeks time to file a status report. Let the same be done before the next date of hearing.
7. In the meantime, progress report with respect to the trial be requisitioned from the concerned learned Trial Court before the next date of hearing.
8. Copy of this order be sent to concerned learned Trial Court for necessary information and compliance.
9. Re-notify on 11.08.2023.
10. It is made clear that notice is not being issued to respondent no. 2 at this stage.
AMIT SHARMA, J APRIL 27, 2023/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:29.04.2023 13:23:32