Delhi High Court - Orders
Shiv Kumar Jatia & Anr vs State Of Nct Of Delhi And Anr on 28 November, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~121
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3711/2024 & CRL.M.A. 35609/2024
SHIV KUMAR JATIA & ANR. .....Petitioners
Through: Mr. Siddharth Aggarwal, Sr.
Advocate with Mr. Annirudh Sharma,
Ms. Arshia Ghosh and Ms. Navya
Nanda, Advocates
versus
STATE OF NCT OF DELHI AND ANR. .....Respondents
Through: Mr. Yasir Rauf Ansari, ASC with Mr.
Alok Sharma and Mr. Vasu Agarwal,
Advocates
Insp. Pankaj Kumar, EOW
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 28.11.2024 CRL.M.A. 35610/2024 (Exemption) Exemption allowed subject to just exceptions. The application stands disposed of.
W.P.(CRL) 3711/2024
1. The instant petition under Article 226 of the Constitution of India read with Section 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (earlier Section 482 of Code of Criminal Procedure, 1973) has been filed on behalf of the petitioners seeking the following reliefs:
"a. Quash the FIR No. 17/2022 dated 28.01.2022 registered at EOW Police Station, Delhi for offences punishable under Section 406, 420, 468, 471 and 120-B of the Indian Penal 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 05/12/2024 at 21:35:06 Code, 1860 and all proceedings emanating therefrom; b. Pass any such other order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case and in the interest of justice."
2. Heard.
3. Issue notice. Learned ASC appearing on advance notice accepted notice and vehemently opposed the instant petition. He prayed for two weeks' time to file status report. Let the same be filed within two weeks as prayed.
4. Issue notice to respondent no. 2 through all permissible modes including Dasti on filing PF within one week. Let the affidavit of proof of service be filed before the next date of hearing.
5. Learned ASC for State, on instructions, made a statement that till the next date of hearing, no coercive action shall be taken.
6. List on 16th December, 2024.
CHANDRA DHARI SINGH, J NOVEMBER 28, 2024 gs/mk Click here to check corrigendum, if any 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 05/12/2024 at 21:35:06