Delhi High Court - Orders
Vipul Gupta vs The State Govt Of Nct Of Delhi on 16 December, 2020
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 84/2018 & CRL.M.A. 368/2018
VIPUL GUPTA ..... Petitioner
Through: Mr. B.K. Singh, Advocate
versus
THE STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Hirein Sharma, APP with SI
Karan Pal.
Mr. Diwan Singh Chauhan, Advocate
for R-2 & 3.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 16.12.2020 The hearing has been conducted through video conferencing.
1. After some argument, when this Court was not inclined to allow the present petition, learned counsel for the petitioner seeks permission to withdraw the present petition.
2. Permission granted.
3. Petition is accordingly dismissed as withdrawn.
4. However, the petitioner is at liberty to argue his case on the same issues as raised in the present petition before the Trial Court at the time of passing the order on charge.
5. The order be uploaded on the website forthwith.
SURESH KUMAR KAIT, J DECEMBER 16, 2020 Aj CRL.M.C. 84/2018 Page 1 of 1