Delhi High Court - Orders
S Rajadurai vs State Of Nct And Anr on 24 January, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 208/2023
S RAJADURAI ..... Petitioner
Through: Mr. S. Selvakumari and Ms. Pratima
Dwivedi, Advocates
versus
STATE OF NCT AND ANR ..... Respondents
Through: Ms. Rupali Bandhopadhyay, ASC for
State with Mr. Askhay Kumar and
Mr. Abhijeet Kumar, Advocates and
with SI Durgesh, P.S. Bindapur.
Mr. Varun Kumar and Mr. M.D.
Jangra, Advocates for R-2.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 24.01.2023 CRL.M.A. 1942/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
W.P.(CRL) 208/2023 & CRL.M.A. 1943/2023
3. The instant writ petition under Article 226/227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petition seeking quashing of FIR bearing no. 725/2022, registered at Police Station Bindapur, Delhi for the offences punishable under Sections 376/323/506/509/427 of the Indian Penal Code, 1860 pending before the Court of learned Metropolitan Magistrate, Dwarka Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:25.01.2023 16:37:14 Courts, Delhi.
4. Issue notice. Ms. Rupali Bandhopadhyay, learned ASC accepts notice on behalf of State and seeks time to file Status Report. Let the same be filed before the next date of hearing.
5. Re-notify on 13.04.2023.
6. In the meanwhile, let the reply be filed before the next date of hearing.
7. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 24, 2023/zp Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:25.01.2023 16:37:14