Delhi High Court - Orders
Crl.M.A. 19305/2021 (For Grant Of ... vs State (Nct Of Delhi) And Ors on 24 February, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2387/2021
CRL.M.A. 19305/2021 (for grant of protection to petitioner
from arrest/ coercive action o/b P.)
RAJBIR SINGH ..... Petitioner
Represented by: Mr.Satyender Kumar Rai, Advocate.
Versus
STATE (NCT OF DELHI) AND ORS ..... Respondents
Represented by: Mr. Rajesh Mahajan, ASC (Crl.)
GNCTD with Ms. Jyoti Babbar,
Advocate for R-1, 2 and 3.
Mr. Jai Narain, ACP Lajpat Nagar
with SI Amit Grewal PS Lajpat
Nagar.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 24.02.2022 The hearing has been conducted through Video Conferencing.
1. Learned Additional Standing Counsel for the State appearing on behalf of respondent Nos.1, 2 and 3 states that the status report has been filed. However, the same is not on record. Learned Additional Standing Counsel for the State will place the status report on record. He further states that the charge-sheet has already been filed on 21st February, 2022.
2. Notice be issued to the respondent No.4 on the petitioner taking steps through E-mail, SMS, Whatsapp, Speed Post and Courier as also Signature Not Verified W.P. (CRL.) 2387/2021 Page 1Digitally of 2 Signed MUKTA By:JUSTICE GUPTA Signing Date:25.02.2022 20:42:56 to be served by the Investigating Officer in writing, returnable before this Court on 25th April, 2022.
3. Interim order to continue.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
FEBRUARY 24, 2022 PB Signature Not Verified W.P. (CRL.) 2387/2021 Page 2Digitally of 2 Signed MUKTA By:JUSTICE GUPTA Signing Date:25.02.2022 20:42:56