Delhi High Court - Orders
Yankit Jain And Anr vs State Govt. Of Nct Of Delhi And Others on 13 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2384/2022
YANKIT JAIN AND ANR ..... Petitioners
Through: Ms. Jyoti Nambiar, Adv.
versus
STATE GOVT. OF NCT OF DELHI AND OTHERS..... Respondents
Through: Mr. Amit Peswani, Adv. for Ms.
Nandita Rao, ASC for State with SI
Dinesh Kumar, PS Tilak Nagar.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.10.2022
Crl.M.A. 20803/2022
1. Allowed, subject to all just exceptions. W.P.(CRL) 2384/2022
2. This is a writ petition under Article 226 of the Constitution of India, 1950 read with Section 482 of the Code of Criminal Procedure for the enforcement of fundamental rights with special reference to Articles 14, 15 and 21 of the Constitution of India, 1950 for protection of the petitioner from the respondent no. 4 to 7.
3. Issue notice. Mr. Amit Peswani, Advocate accepts notice on behalf of respondents no.1 to 3.
4. Other respondents be served on taking steps by the petitioner within one week, on filing of process fee, through Registered AD/Speed Post, courier as well as through ordinary service through process server, as well as through electronic service.
W.P.(CRL) 2384/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56
5. Reply, if any, be filed in the meantime.
6. List this matter on 17.11.2022.
TALWANT SINGH, J OCTOBER 13, 2022/nk Click here to check corrigendum, if any W.P.(CRL) 2384/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56