Delhi High Court - Orders
Pradeep Rajbali Yadav & Ors vs State & Anr on 14 January, 2026
$~25to28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3512/2023& CRL.M.A. 13252/2023 & CRL.M.A.
17448/2025
PRADEEP RAJBALI YADAV & ORS. .....Petitioner
Through: Mr. Dayan Krishnan, Sr. Advocate with
Ms. Neeha Nagpal, Mr. Malak M Bhatt,
Mr. Ameet Naik, Ms. Madhu, Mr.
Vishvendra Tomar, Mr. Shreedhar Kale,
Mr. Raghav Srivastava, Advocates.
versus
STATE & ANR. .....Respondent
Through: Mr. Sunil Kumar Gautam, APP with
Insp. Neeraj Tarar.
Mr. Kulbhushan Kataria with Ms.
Vandana, Mr. Bhavesh and Mr. Mahesh
Chand, Advocates.
26
+ CRL.M.C. 3513/2023&CRL.M.A. 13254/2023
SNEHA ALAP DESAI & ANR. .....Petitioner
Through: Mr. Dayan Krishnan, Sr. Advocate with
Ms. Neeha Nagpal, Mr. Malak M Bhatt,
Mr. Ameet Naik, Ms. Madhu, Mr.
Vishvendra Tomar, Mr. Shreedhar Kale,
Mr. Raghav Srivastava, Advocates.
versus
STATE & ANR. .....Respondent
Through: Mr. Sunil Kumar Gautam, APP with
Insp. Neeraj Tarar.
Mr. Kulbhushan Kataria with Ms.
Vandana, Mr. Bhavesh and Mr. Mahesh
Chand, Advocates.
27
+ CRL.M.C. 8742/2023&CRL.M.A. 32675/2023
CULVER MAX ENTERTAINMENT PRIVATE LIMITED
.....Petitioner
Through: Mr. Saurabh Kumar, Advocate.
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Sunil Kumar Gautam, APP with
CRL.M.C. 3512/2023 & connected matters 1
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 15/01/2026 at 20:39:57
Insp. Neeraj Tarar.
Mr. Kulbhushan Kataria with Ms.
Vandana, Mr. Bhavesh and Mr. Mahesh
Chand, Advocates.
28
+ CRL.M.C. 472/2024&CRL.M.A. 1854/2024
JAYESH BARBHAYA .....Petitioner
Through: Ms. Neeha Nagpal, Mr. Malak M Bhatt,
Mr. Ameet Naik, Ms. Madhu, Mr.
Vishvendra Tomar, Mr. Shreedhar Kale,
Mr. Raghav Srivastava, Advocates.
versus
STATE OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Sunil Kumar Gautam, APP
with Insp. Neeraj Tarar.
Mr. Kulbhushan Kataria with Ms.
Vandana, Mr. Bhavesh and Mr.
Mahesh Chand, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 14.01.2026
1. In terms of order dated 24.03.2023 passed by the learned Trial Court, there was a direction to the concerned SHO to register FIR.
2. Such order was assailed by the petitioners herein and when the present petitions were taken up by this Court, there was a direction to the State, not to take coercive steps.
3. However, simultaneously, the petitioners were also directed to join the investigation as and when so required.
4. It also needs to be emphasized that in furtherance of action taken by Broadcasting Contents Complaints Counsel ("BCCC"), the concerned TV channel tendered an apology which was displayed on the same serial on a subsequent date in English as well as in Hindi
5. Learned Senior Counsel for petitioners submits that chargesheet has already been filed.
CRL.M.C. 3512/2023 & connected matters 2This 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 15/01/2026 at 20:39:57
6. In CRL.M.C. 8742/2023, the petitioner Company is challenging the summoning order.
7. Respondent No.2 is also present in Court with his learned counsel.
8. When asked, both the sides, very fairly, stated that they are not averse to the idea of referring their matter for mediation as there are chances of amicable settlement.
9. Parties are directed to appear before Delhi High Court Mediation & Conciliation Centre on 19.01.2026 at 3.00 p.m.
10. Let the outcome be awaited for 03.03.2026.
11. Interim order to continue till next date.
MANOJ JAIN, J JANUARY 14, 2026/sw/sa CRL.M.C. 3512/2023 & connected matters 3 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 15/01/2026 at 20:39:57