Delhi High Court - Orders
Boopalan B vs State Of Nct Of Delhi Through Secretary on 17 July, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~93
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4685/2025
BOOPALAN B .....Petitioner
Through: Petitioner in person.
versus
STATE OF NCT OF DELHI THROUGH SECRETARY
.....Respondent
Through: Mr. Naresh Kumar Chahar, APP for
State with Ms. Puja Mann and Mr.
Vipin Kumar, Advocates.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.07.2025 CRL.M.A. 20325/2025 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.A. 20324/2025 (condonation of delay)
3. By way of the present application, the applicant is seeking condonation of delay of 118 days in refilling the present petition.
4. For the reasons mentioned in the application, the delay of 118 days in refilling the present petition is condoned.
5. Accordingly, the present application is disposed of. CRL.M.C. 4685/2025 & CRL.M.A. 20323/2025
6. By way of the present petition, the petitioner is seeking quashing of FIR bearing no. 32/2023, registered at Police Station North Avenue, New 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 15/08/2025 at 21:37:13 Delhi, for the commission of offence punishable under Section 326(F) of Bharatiya Nyaya Sanhita, 2023 (hereafter 'BNS') and Section 4 of Prevention of Damage to Public Property Act, 1984.
7. Issue notice. Mr. Naresh Kumar Chahar, learned APP accepts notice on behalf of the State and seeks time to file Status Report. Let the same be filed, at least two days prior to the next date of hearing.
8. Let the Trial Court Record, in digitized for, be called for, at least two days prior to the next date of hearing.
9. List on 03.11.2025.
10. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J JULY 17, 2025/ 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 15/08/2025 at 21:37:13