Delhi High Court - Orders
State (Nct Of Delhi) vs Sunil Rathi & Ors on 19 October, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 307/2017
STATE (NCT OF DELHI) ..... Appellant
Through: Mr. Aman Usman, APP for the State
with Insp. Ajit Singh & SI Rahul
Khokher, Spl. Cell. NDR.
versus
SUNIL RATHI & ORS. ..... Respondents
Through: Mr. Ashutosh Bhardwaj & Mr. Sachin
Sharma, Advocates for R-1.
Mr. Harsh Prabhakar, Mr. Dhruv
Chaudhary & Mr. Adeeb Ahmad,
Advocates for R-2.
R-3 in person through VC from Jail.
Mr. Sudharshan Rajan, Mr. Hitain
Bajaj & Mr. Deepak Singh, Advocate
for R-4 alongwith respondent no. 4 in
person.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 19.10.2023
1. Service report with regard to the notice issued to respondents no. 3 to 5 have come back served.
2. Respondent no. 4 alongwith counsel enters appearance.
3. Respondent no. 3 appears through video conferencing from jail.
4. None appears on behalf of respondent no. 5.
5. Issue bailable warrants against respondent no. 5 in the sum of Rs. 5,000/- to be executed through the SHO concerned, returnable on 29.02.2024.
AMIT SHARMA, J OCTOBER 19, 2023/bsr 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 22/10/2023 at 02:57:32