Delhi High Court - Orders
Arvind Das vs State Gnct Of Delhi And Anr on 20 September, 2023
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2584/2023
ARVIND DAS ..... Petitioner
Through: Mr. Pradeep Chaudhary, Advocate.
versus
STATE GNCT OF DELHI AND ANR ..... Respondents
Through: Mr. Anand V. Khatri, ASC for State
with SI Savita Solanki, PS Punjabi
Bagh with HC Pradeep Gaur, PS
Inderpuri.
Mr. Diwanshu Sehgal, Advocate for
R-2 (through VC) with R-2.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 20.09.2023
1. This is a petition under Article 226 of the Constitution of India read with 482 Cr.P.C. for quashing of FIR No.356/2013, under Section 288/337 IPC, registered at Police Station Punjabi Bagh, Delhi, and all proceedings emanating therefrom.
2. Issue notice. Learned ASC appears on advance notice, and accepts notice. He seeks time to file the status report.
3. Let the same be filed before the next date of hearing.
4. List on 18th October, 2023.
5. Respondent no.2 is directed to appear in person on the next date of hearing.
RAJNISH BHATNAGAR, J SEPTEMBER 20, 2023/ib This is a digitally signed order.
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