Delhi High Court - Orders
Gaurav Chugh & Ors vs The State Government Of Nct Of Delhi ... on 15 July, 2025
$~21, 72, 83 & 84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4270/2025 & CRL.M.A. 18638/2025
GAURAV CHUGH & ORS. .....Petitioners
Through: Mr. Shekhar Dasi, Mr.
Mukul Girdhar, Mr.
Mohd. Talha, Mr. Ayush
Dassi, Mr. Divyansh
Malhotra & Mr. Deepesh
Kasana, Advs.
versus
THE STATE GOVERNMENT OF NCT OF DELHI
THROUGH SHO, PS TILAK NAGAR & ANR.
.....Respondents
Through: Ms. Kiran Bairwa, APP
for the State.
Mr. Anish Kumar Maggo,
Adv. for R-2.
72
+ CRL.M.C. 4595/2025 & CRL.M.A. 19984/2025
DEEPTI TANEJA AND ORS. .....Petitioners
Through: Mr. Anish Kumar Maggo,
Adv.
versus
STATE NCT OF DELHI AND ANR .....Respondents
Through: Ms. Richa Dhawan, APP
for the State.
SI Arti, PS Tilak Nagar.
Mr. Shekhar Dasi, Mr.
Mukul Girdhar, Mr.
Mohd. Talha, Mr. Ayush
Dassi, Mr. Divyansh
Malhotra & Mr. Deepesh
Kasana, Advs. for R-2.
83
+ CRL.M.C. 3539/2025
GEETA CHUGH & ORS. .....Petitioners
Through: Mr. Shekhar Dasi, Mr.
Mukul Girdhar, Mr. Md.
CRL.M.C. 4270/2025 & connected matters Page 1 of 4
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 17/07/2025 at 22:17:40
Talha, Mr. Ayush Dassi &
Mr. Deepesh Kasana,
Advs.
versus
THE STATE GOVERNMENT OF NCT OF DELHI &
ANR. .....Respondents
Through: Mr. Sunil Kumar Gautam,
APP for the State.
SI Ajit & SI Jai Kishan.
Mr. Anish Kumar Maggo,
Adv. for R-2.
84
+ CRL.M.C. 3833/2025
GAURAV CHUGH & ORS. .....Petitioners
Through: Mr. Shekhar Dasi, Mr.
Mukul Girdhar, Mr.
Mohd. Talha, Mr. Ayush
Dassi, Mr. Divyansh
Malhotra & Mr. Deepesh
Kasana, Advs.
versus
THE STATE NCT OF DELHI AND ANR.....Respondents
Through: Mr. Sunil Kumar Gautam,
APP for the State.
SI Ajit & SI Jai Kishan.
Mr. Anish Kumar Maggo,
Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 15.07.2025 CRL.M.A. 20100/2025 (for early hearing) in CRL.M.C. 3539/2025 & CRL.M.A. 20101/2025 (for early hearing) in CRL.M.C. 3833/2025
1. The applications are filed by the petitioner/applicant seeking early hearing of the captioned petitions, which are listed CRL.M.C. 4270/2025 & connected matters Page 2 of 4 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 17/07/2025 at 22:17:40 on 19.09.2025 before the Joint Registrar (Judicial).
2. For the reasons mentioned in the applications, the same are allowed.
3. The present petitions are taken up today for hearing.
4. The applications stand disposed of.
5. The date of 19.09.2025 already fixed before the Joint Registrar (Judicial) stands cancelled. CRL.M.C. 4270/2025 & CRL.M.A. 18638/2025; CRL.M.C. 4595/2025 & CRL.M.A. 19984/2025; CRL.M.C. 3539/2025; & CRL.M.C. 3833/2025
6. The petitioners seek quashing of FIR No.296/2024 dated 17.06.2023, registered at Police Station Tilak Nagar under Sections 354(A)/506/323/34 of the Indian Penal Code, 1860 ('IPC'), FIR No.233/2023 dated 17.05.2023, registered at Police Station Tilak Nagar under Sections 452/323/380/427/34 of the IPC, FIR No.88/2024 dated 20.02.2024, registered at Police Station Hari Nagar under Sections 354/354A/506/509/323/34 of the IPC and Section 10 of the Protection of Children from Sexual Offence Act, 2012 and FIR No.56/2021 dated 17.02.2021, registered at Police Station Hari Nagar under Sections 498A/406/34 of the IPC on the ground of settlement.
7. Issue notice.
8. The learned Additional Public Prosecutor for the State accepts notice.
9. Learned Additional Public Prosecutor submits that serious allegations have been against the family members having sexually harassed the minor child who was three years old. He submits that such complaints cannot be quashed only because the mother of the minor child has decided to settle after accepting money.
CRL.M.C. 4270/2025 & connected matters Page 3 of 4This 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 17/07/2025 at 22:17:40
10. Learned counsel for Respondent No. 2 also accepts notice.
11. Reply be filed before the next date of hearing.
12. List on 28.10.2025.
13. A copy of this order be placed in all the matters.
AMIT MAHAJAN, J JULY 15, 2025 "SK"
CRL.M.C. 4270/2025 & connected matters Page 4 of 4This 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 17/07/2025 at 22:17:40