Delhi High Court - Orders
State (Nct Of Delhi) Through Deputy ... vs State (Nct Of Delhi) Through Its ... on 31 October, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2064/2022 & CRL.M.A. 17851/2022, 22076/2022
STATE (NCT OF DELHI) THROUGH DEPUTY COMMISSIONER
OF DELHI POLICE (SOUTH DISTRICT)
..... Petitioner
Through: Mr.Sanjay Lao, Standing Counsel (Crl.)
and Mr.Sanjeev Bhandari, ASC (Crl.)
versus
STATE (NCT OF DELHI) THROUGH ITS STANDING COUNSEL
..... Respondent
Through: Mr Anil Kumar, Advocate for
Respondent No. 2
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 31.10.2022 CRL.M.A. 22075/2022(For impleadment).
1. The present application has been filed under Section 482 of Cr.P.C. on behalf of the petitioner for impleadment of the accused as respondent No. 1 and the victim/complainant as respondent No. 2 in the array of parties.
2. Heard.
3. For the reasons stated in the application, the same is allowed and the accused Sumit Gupta is impleaded as respondent No. 1 and the complainant Ms. X is impleaded as respondent No. 2 in the array of parties.
4. Accordingly, the name of respondent No.1 as arrayed in the petition stands deleted.
Signature Not Verified Digitally Signed By:PRIYA Signing Date:05.11.2022 12:33:495. The amended memo of parties is taken on record.
6. The application stands disposed of. W.P.(CRL) 2064/2022
1. Issue notice.
2. Learned counsel accepts notice on behalf of newly impleaded respondent No. 2 and seeks some time to file the reply. Let the same be filed within four weeks.
3. On the petitioner taking steps, notice be issued to newly impleaded respondent No.1 (as per amended memo of parties) by all permissible modes, returnable on 03rd February, 2023.
4. Interim order to continue till the next date of hearing.
PURUSHAINDRA KUMAR KAURAV, J OCTOBER 31, 2022/MJ Signature Not Verified Digitally Signed By:PRIYA Signing Date:05.11.2022 12:33:49