Delhi High Court - Orders
Ranjib Biswal & Anr vs State Nct Of Delhi & Anr on 7 January, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 90/2026
RANJIB BISWAL & ANR. .....Petitioners
Through: Mr. N. Hariharan and Mr. Tanveer
Ahmed Mir, Senior Advocates along
with Mr. Aman Akhtar, Mr. Md.
Imran Ahmad and Ms. Yashodhara
Singh, Advocates.
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Nawal Kishore Jha, APP for the
State with Mr. Siddharth Shankar Jha,
Adv. along with SI Banti.
Mr. Vivek Sood, Senior Advocate
with Mr. Gurmukh Choudhri, Ms.
Shivam Jangra, Ms. Sheetal Sharma,
Ms. Shreya Pal, Ms. Medhavi Judevi,
Ms. Pankhuri Jain and Mr. Amitanshu
Satyarthi, Advs. for victim Sanjeev
Sabharwal.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 07.01.2026 CRL.M.A. 324/2026 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 90/20263. By way of the present petition, the petitioners seek quashing of FIR 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 08/01/2026 at 20:34:15 bearing No.155/2025, registered at Police Station Vasant Vihar, Delhi for the commission of offences punishable under Section 420 of the Indian Penal Code, 1860 (hereafter 'IPC').
4. Issue notice. The learned APP accepts notice on behalf of the State and seeks time to file the Status Report. Let the same be filed, at least two days prior to the next date of hearing, with an advance copy to the other side.
5. Issue notice to respondent no. 2 by all permissible modes, including electronically, returnable on the next date of hearing.
6. The learned senior counsel is also present on behalf of the alleged victim Sanjeev Sabharwal, who states that copy of the petition be supplied to him. Reply, if any, be filed within two weeks from date, with an advance copy to the learned counsel for the petitioner, who may file rejoinder thereto within two weeks thereafter.
7. List on 09.03.2026.
8. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J JANUARY 07, 2026/A/TD 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 08/01/2026 at 20:34:15