Delhi High Court - Orders
Gaurav Vij And Anr vs State Of Nct Of Delhi & Ors on 3 August, 2021
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
(VIA VIDEO-CONFERENCING)
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1732/2021
GAURAV VIJ AND ANR ..... Petitioners
Through: Mr. Madhav Khurana and Ms. Divya
Thapliyal, Advocates.
versus
STATE OF NCT OF DELHI & ORS. ..... Respondent
Through: Ms. Manjeet Arya, APP for the State
with Insp. Y.K. Bhatia, DIU/Rohini.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 03.08.2021 Crl.M.A. No. 12042/2021 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.M.C. 1732/2021 and Crl.M.A. No. 12041/2021 (for stay) This is a petition filed by the petitioners under Section 482 Cr.P.C. seeking quashing of FIR No. 13/2020 registered at Police Station Prashant Vihar under Sections 498-A/306/201/34 IPC.
Issue notice. Learned APP for the State enters appearance on advance notice and accepts notice.
Notice be issued to respondent no. 2 on steps being taken by the petitioner by all possible modes, returnable on 23rd August, 2021.
Let status report be filed by the State before the next date of hearing.
AUGUST 3, 2021/AK RAJNISH BHATNAGAR, J Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:05.08.2021 17:10