Delhi High Court - Orders
Tdi Infrastructure Ltd. & Ors vs Govt. Of Nct Of Delhi & Ors on 31 May, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2659/2022 & Crl.M.A. 11068-69/2022
TDI INFRASTRUCTURE LTD. & ORS. ..... Petitioners
Through: Mr. Abhimanyu Bhandari, Ms. Roohe
Hina Dua and Ms. Ananya Sikri,
Advs.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Ravi Nayak, APP for the State.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 31.05.2022
Crl.M.A. 11069/2022
1. Allowed, subject to all just exceptions. CRL.M.C. 2659/2022 & Crl.M.A. 11068/2022
2. This is a petition under Section 482 read with section 483 of the Code of Criminal Procedure, 1973 for quashing of the FIR No.0020 of 2019 dated 12.02.2019 for the offences under Section 406, 420 & 120-B/34 of the Indian Penal Code, 1860 registered at PS Barakhamba Road, New Delhi and Chargesheet dated 02.02.2021.
3. Issue notice. Mr. Ravi Nayak, APP accepts notice on behalf of the State.
4. In the meantime, if the matter is listed before the Trial Court, the petitioner may move an application for exemption through counsel, however, the trial is not to be treated as stayed.
CRL.M.C. 2659/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.06.2022 13:15:19
5. In view of the present order the trial shall continue in the meantime.
6. List on 02.09.2022.
7. A copy of this order be sent to the learned Trial Court.
TALWANT SINGH, J MAY 31, 2022/nk Click here to check corrigendum, if any CRL.M.C. 2659/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.06.2022 13:15:19