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Deepak Sehrawat & Ors vs The State (The Govt. Of Nct Of Delhi) & Anr on 16 August, 2022

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                          $~42
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CRL.M.C. 3754/2022
                               DEEPAK SEHRAWAT & ORS.                 ..... Petitioners
                                               Through:   Mr. M.K. Khanna, Advocate.
                                               versus
                               THE STATE (THE GOVT. OF NCT OF DELHI) & ANR.
                                                                               ..... Respondents
                                               Through:   Mr. D.S. Dagar, APP for State.
                                                          Mr. Rajesh Khari, Advocate for
                                                          respondent no. 2.
                               CORAM:
                               HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                               ORDER

% 16.08.2022 CRL.M.A. 15719/2022 Allowed, subject to all just exceptions. The application is accordingly disposed of.

Petition has been preferred on behalf of the petitioner under Section 482 Cr.PC for quashing of FIR No. 327/2011, under Sections 308/379/356/411/34 IPC, registered at Police Station Malviya Nagar and the proceedings emanating therefrom.

Issue notice. Learned APP for the State and Mr. Rajesh Khari, learned counsel for respondent no.2 appear on advance notice and accept notice.

Let the status report/reply be filed within four weeks with an advance copy to learned counsel for the petitioner.

List on 12.12.2022.

ANOOP KUMAR MENDIRATTA, J AUGUST 16, 2022/akc Signature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:17.08.2022 13:04:47