Delhi High Court - Orders
Tejpal Malik And Ors vs State (Gnct Of Delhi) And Anr on 5 December, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2886/2022, CRL.M.A. 25252/2022
TEJPAL MALIK AND ORS. ..... Petitioners
Through: Mr. Ranveer Singh, Adv.
versus
STATE (GNCT OF DELHI) AND ANR. ..... Respondents
Through: Mr. Sanjeev Bhandari, ASC CRL
with Mr. Kunal Mittal, Mr. Alok
Sharma, Advs. and SI Kunal Kishore,
PS Kotwali, Delhi
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 05.12.2022 CRL.M.A. 25253/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.
W.P.(CRL) 2886/2022 This is a petition seeking quashing of FIR No. 278/2021 dated 08.04.2021 registered at PS Kotwali, North, New Delhi u/s 323/354/34 IPC.
At the outset, it is stated by Mr. Mittal, learned counsel for the respondent that in the present case after investigation, the charge sheet has been filed.
It is stated by Mr. Singh that he wishes to withdraw the petition with liberty to urge all the contentions raised in the petition at the time of framing of charge.
Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:08.12.2022 14:42:23The petition is dismissed as withdrawn with liberty to the petitioner to raise all the issues raised in the present petition at the time of framing of charge.
In case, the petitioners are still aggrieved, they will be at liberty to challenge the order of framing charges in accordance with law.
Mr. Bhandari, learned ASC, on instructions states that the chargesheet is without arrest and there is no intention to arrest the petitioner.
The statement of Mr. Bhandari is taken on record. Dismissed as withdrawn.
JASMEET SINGH, J DECEMBER 5, 2022/dm Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:08.12.2022 14:42:23