Mr. Shahnawaj Rana @ S.Rana & Ors vs State Govet Of Nct Of Delhi & Ors on 22 February, 2023

[Cites 8, Cited by 0]

Delhi High Court - Orders

Mr. Shahnawaj Rana @ S.Rana & Ors vs State Govet Of Nct Of Delhi & Ors on 22 February, 2023

Bench: Jasmeet Singh

                          $~56
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(CRL) 519/2023
                               MR. SHAHNAWAJ RANA @ S.RANA & ORS.               ..... Petitioner
                                               Through: Mr. Kuldeep Rai, Mr. Ankur Singh,
                                               Mr. Eshu Choudhary, Mr. Abhitesh Kumar, Mr.
                                               Shivam Adhikary, Advs.
                                               versus
                               STATE GOVET OF NCT OF DELHI & ORS.               ..... Respondent
                                               Through: Mr. Sanjay Lao, St. Counsel
                                               Appearance not given by Adv. for R-1
                                               SI Neeraj, PS Preet Vihar
                               CORAM:
                               HON'BLE MR. JUSTICE JASMEET SINGH
                                               ORDER

                          %                    22.02.2023
                          CRL.M.A. 4740/2023-EX.
                                Allowed subject to all just exceptions.
                                The application stands disposed of.
                          W.P.(CRL) 519/2023

This is a petition filed seeking quashing of the FIR No. 196/2016 dated 23.06.2016 registered at PS Preet Vihar under Section 420/ 467/ 468/ 423/ 471/120B/34 IPC.

The quashing is based on the settlement dated 18.10.2016 arrived at before the Delhi High Court Mediation and Conciliation Centre, wherein the parties have settled all their disputes and have withdrawn cases and counter- cases against each other.

The respondent has agreed to cooperate in quashing of the FIR. Since there is no appearance on behalf of the respondent Nos.2 and 3, issue notice to respondent Nos. 2 and 3 through all modes including electronic on the petitioner taking steps within 1 week from today.

Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:01.03.2023 09:54:57

Ms. Aggarwal, learned counsel accepts notice for the respondent No.1, seeks and is granted 4 weeks to file a status report.

Even though there is no application seeking stay of arrest of the petitioner, Mr. Rai, learned counsel for the petitioner makes an oral request for an order to that regard. Under Section 482 Cr.PC, this Court is competent to grant interim protection.

Since the matter has been settled and substantially acted upon by the parties, it is directed that till the next date of hearing, the petitioner shall not be arrested in the FIR No. 196/2016 dated 23.06.2016 registered at PS Preet Vihar under Section 420/ 467/ 468/ 423/ 471/120B/34 IPC.

List on 07.07.2023.

JASMEET SINGH, J FEBRUARY 22, 2023 / (MS) Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:01.03.2023 09:54:57

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders