Delhi High Court - Orders
Kuldeep Kumar @ Monu vs State Nct Of Delhi on 8 August, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1274/2025 & CRL.M.A. 5673/2025
KULDEEP KUMAR @ MONU .....Petitioner
Through: Mr. Aman Kumar, Advocate
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for the State
with SI Sachin, PS Khajuri Khas
SI Aditi, PS Shakarpur
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 08.08.2025
1. Mr. Aman Kumar, counsel for the petitioner, submits that the judgment of this Court in CRL.M.C. 1920/2008, titled T.S. Marwah & Ors. vs. State, is squarely applicable to the facts of the present case. He further states that this Court has consistently followed the said judgment and quashed FIRs pertaining to the hanging of banners on poles, which, according to him, does not fall within the ambit of Section 3(1) of the Delhi Prevention of Defacement of Property Act, 2007.
2. Re-notify on 12th August, 2025.
SANJEEV NARULA, J AUGUST 8, 2025/ab 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 09/08/2025 at 00:16:13