Delhi High Court - Orders
Mohd. Yusuf & Ors vs State (Govt Of Nct Of Delhi) & Ors on 17 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5330/2022 & CRL.M.A. 21189/2022
MOHD. YUSUF & ORS. ..... Petitioners
Through: Mr. Rahul Sharma & Ms. Abhilasha
Sharma, Advocate.
versus
STATE (GOVT OF NCT OF DELHI) & ORS. ..... Respondents
Through: Mr. Raj Kumar, APP for State with
ASI Arvind Kumar, PS Burari.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 17.10.2022 CRL.M.A. 21189/2022 (Exemption)
1. Allowed, subject to all just exceptions.
CRL.M.C. 5330/20222. This a petition filed by petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No.441/2021 under Section 498A/406/34 IPC, registered at Police Station Burari, Delhi and all the consequential proceeding arising out and relating thereto including the chargesheet.
3. Issue notice. Respondent be served through process fee, registered A.D., speed post, courier, ordinary mode through process server as well as through electronic mode on taking necessary steps by the petitioner within two weeks from today.
CRL.M.C. 5330/2022 Page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:25:054. Matter be placed before learned Joint Registrar for service of respondent on 04.01.2023.
TALWANT SINGH, J OCTOBER 17, 2022/mr/ak Click here to check corrigendum, if any CRL.M.C. 5330/2022 Page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:25:05