Delhi High Court - Orders
Nikesh Kumar Singh vs The State Govt Of Nct Of Delhi & Anr on 17 February, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 472/2023
NIKESH KUMAR SINGH
..... Petitioner
Through: Mr.Shireesh Kumar Singh, Advocate
with petitioner in person.
versus
THE STATE GOVT OF NCT OF DELHI & ANR.
..... Respondents
Through: Mr.Yasir Rauf Ansari, ASC and
Mr.Adeeb Ul Hasan, Advocate for the
State with SI Padam Singh, PS
Burari.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 17.02.2023 CRL.M.A.4385/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(CRL) 472/2023
3. This petition is filed for quashing of FIR No.613/2022 under Sections 420/468/471/34 IPC registered at PS Burari, Delhi and the proceedings emanating therefrom.
4. Issue notice. The learned ASC for State is present and accepts notice and seeks time to file status report. Let the same be filed prior to the next date with an advance copy to the learned counsel for the petitioner.
5. List on 26.07.2023.
YOGESH KHANNA, J.
FEBRUARY 17, 2023/DU Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:20.02.2023 15:36