Ankush Mogha & Ors vs The State (Nct Of Delhi) & Anr on 1 April, 2024

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Delhi High Court - Orders

Ankush Mogha & Ors vs The State (Nct Of Delhi) & Anr on 1 April, 2024

Author: Anoop Kumar Mendiratta

Bench: Anoop Kumar Mendiratta

                                    $~64
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    W.P.(CRL) 1028/2024
                                         ANKUSH MOGHA & ORS.                          ..... Petitioners
                                                         Through: Mr.Jitender    Gupta,       Mr.Deepak
                                                                  Rohilla    and   Mr.Amit         Yadav,
                                                                  Advocates with petitioners in person.

                                                                                      versus

                                                THE STATE (NCT OF DELHI) & ANR.           ..... Respondents
                                                              Through: Mr.Yasir Rauf Ansari, ASC (Crl.),
                                                                        GNCTD with Mr.Alok Sharma and
                                                                        Mr.Vasu      Agarwal,       Advocates
                                                                        alongwith SI Deepak Sharma, PS
                                                                        Dabri.
                                                                        Mr.Pravesh Sharma, Mr.Dinesh Negi
                                                                        and Ms.Jyoti Sharma, Advocates with
                                                                        respondent No.2 in person.

                                                CORAM:
                                                HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
                                                             ORDER

% 01.04.2024 CRL.M.A. 9722/2024 Exemption allowed, subject to just exceptions. Application stands disposed of.

CRL.M.C. 1028/2024

Petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 0269/2023 under Sections 498A/406/34 IPC registered at P.S.: Dabri and proceedings emanating therefrom.

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 03/04/2024 at 03:11:27 Issue notice. Learned ASC for the State and learned counsel for respondent No.2 along with respondent No.2 appear on advance notice and accept notice.

Learned ASC for the State submits that matter is still under investigation and Sections 377/354 IPC also need to be invoked.

Status report / reply be filed before the next date of hearing with an advance copy to learned counsel for the petitioner.

List after 'admission matters' on 25.04.2024.

ANOOP KUMAR MENDIRATTA, J APRIL 1, 2024/v 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 03/04/2024 at 03:11:27

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Delhi High Court - Orders