Delhi High Court - Orders
Dharmender Kumar @ Kalu vs The State & Anr on 29 May, 2024
Author: Amit Sharma
Bench: Amit Sharma
$~26 & 27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
26
+ CRL.M.C. 2740/2014
DHARMENDER KUMAR @ KALU ..... Petitioner
Through: Mr. Sameer Chandra, Mr. Aryan
Tomar, Mr. Shubham Parashar, Advs.
versus
THE STATE & ANR ..... Respondents
Through: Mr. Sunil Kumar Gautam, APP for
the State.
SI M.L. Meena, P.S. Sagarpur.
Mr. Anurag Parashar, Adv. for LRs
of R-2.
27
+ CRL.M.C. 2759/2014 & CRL.M.A. 1658/2023 (Amended memo of
parties)
PANKAJ GUPTA & ANR ..... Petitioners
Through: Mr. Sameer Chandra, Mr. Aryan
Tomar, Mr. Shubham Parashar, Advs.
versus
THE STATE & ANR ..... Respondents
Through: Mr. Sunil Kumar Gautam, APP for
the State.
SI M.L. Meena, P.S. Sagarpur.
Mr. Anurag Parashar, Adv. for LRs
of R-2.
CORAM:
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 31/05/2024 at 01:10:54
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 29.05.2024
1. Learned counsel appearing on behalf of the petitioners submits that the observation made by the learned ASJ in the impugned order is incorrect inasmuch as there is no statement recorded on behalf of the LRs of his father namely, Kumar Pal.
2. Let the Registry requisition the original record of proceedings before the SDM Najafgarh in case No. 61/2010 under Section 145 (5) of Cr.P.C. titled 'State vs. Phool Chand & Ors.' before the next date of hearing.
3. Renotify on 24.09.2024.
AMIT SHARMA, J MAY 29, 2024/nk Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 31/05/2024 at 01:10:54