Delhi High Court - Orders
Arun Rai vs State Of Nct Of Delhi & Ors on 30 May, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1575/2022 & CRL.M.A. 13685/2022
ARUN RAI ..... Petitioner
Through: Mr. Pritush Sabharawal, Advocate
with Ms. Pooja Singh, Advocates.
Versus
STATE OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. A. Peshwani, Advocate for Ms.
Nandita Rao, ASC for the State with
SI Vijay Kumar, PS: Jaitpur.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 30.05.2023
1. Learned counsel for the petitioner states that even as per the Status Report dated 27th August, 2022 four FIRs were pending against the petitioner, out of which in one he is acquitted and other was compounded. Two of the said FIRs were pending trial.
2. As regards the FIR No. 546/2017, learned counsel for the petitioner says that the complainant/prosecutrix has turned hostile. The rest of the complaints listed in the Status Report relate to proceedings under Section of 138 NI Act and cannot be considered.
3. Learned ASC states that there are further complainants against the petitioner which they will place on record before this Court, with an updated Status Report to be filed before the next date of hearing.
4. List on 12th September, 2023.
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 08/10/2023 at 05:02:04
5. Order be uploaded on the website of this Court.
ANISH DAYAL, J MAY 30, 2023/RK 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 08/10/2023 at 05:02:04