Delhi High Court - Orders
Sandeep Choudhary & Ors vs The State & Ors on 16 February, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 469/2021
SANDEEP CHOUDHARY & ORS. ..... Petitioner
Through: Nemo.
Versus
THE STATE & ORS. ..... Respondent
Through: Mr. Izhar Ahmed, Additional
Public Prosecutor for State with SI
Neetu Kumar, PS Mansarovar Park
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 16.02.2021 The hearing has been conducted through video conferencing.
1. Petitioner is seeking quashing of FIR No. 274/2017, under Section 308/34 IPC, registered at police station Mansarovar Park, Delhi in this petition.
2. Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1/State informs that the connected petition [Crl.M.C. 460/2021] arising out of FIR No. 275/2017, registered at police station Mansarovar Park, Delhi is coming up for hearing before Hon'ble Mr. Justice Subramonium Prasad on 17.02.2021.
3. List this petition before the aforesaid Bench tomorrow i.e. 17.02.2021, after obtaining orders from Hon'ble the Chief Justice.
4. The order be uploaded on the website of this Court forthwith.
SURESH KUMAR KAIT, J FEBRUARY 16, 2021/r