Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Jitender Dixit @ Bantu vs The State Nct Of Delhi on 9 May, 2022

Author: Jasmeet Singh

Bench: Jasmeet Singh

                          $~43
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.A. 201/2022
                                 JITENDER DIXIT @ BANTU                               ..... Appellant
                                                    Through:       Mr. Rahul Sharma, Mr. Sanjay
                                                                   Kumar, Advs.
                                                    versus

                                 THE STATE NCT OF DELHI                               ..... Respondent
                                                    Through:       Mr. Amit Ahlawat, APP for State
                                                                   with Mr. Gagan Kumar, Adv.
                                 CORAM:
                                 HON'BLE MR. JUSTICE JASMEET SINGH
                                                    ORDER

% 09.05.2022 CRL.M.A. 8838/2022 Exemption allowed, subject to all just exceptions. Application stands disposed of.

This is a petition challenging the order dated 09.03.2022 passed by Special Judge, wherein charges have been framed against the petitioner u/s 3(1), 4 & 5 of MCOC Act.

Issue notice. Mr. Ahlawat, learned APP for State, accepts notice, seeks and is granted 4 weeks to file a status report.

List on 29.08.2022.

JASMEET SINGH, J MAY 9, 2022/dm Click here to check corrigendum, if any Signature Not Verified Digitally Signed ByAMIT ARORA Signing Date:19.05.2022 18:21:00