Delhi High Court - Orders
Tejinder Singh Wadhawan vs State Of Nct Of Delhi & Anr on 2 March, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 213/2023, CRL.M.A. 5604/2023 (Stay), CRL.M.A.
5605/2023 (Delay 28 days), CRL.M.A. 5607/2023 (Delay 20 days in
re-filing) & CRL.M.A. 5606/2023 (Exemption)
TEJINDER SINGH WADHAWAN ..... Petitioner
Through: Ms. Akansha Mehra, Advocate.
versus
STATE OF NCT OF DELHI & ANR. ..... Respondents
Through: Ms. Manjeet Arya, APP for the State
with SI Kishor Prasad, P.S. Defence
Colony.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 02.03.2023
1. The present petition under Section 397 read with Section 482 of the Cr.P.C. seeks the following reliefs:
"a. allow the present Petition and call for records of Criminal Case No. 690 of 2021 in FIR No. 177 of 2019 pending before Shri Rishabh Tanwar, Ld. Metropolitan Magistrate, South East District, Saket Courts, New Delhi;
b. set aside the impugned order dated 13.09.2022 passed by Shri Rishabh Tanwar, Ld. Metropolitan Magistrate, South East District, Saket Courts, New Delhi in Criminal Case No. 690 of 2021 in FIR No. 177 of 2019 dated 12.10.2019;
c. set aside the impugned order dated 19.11.2022 passed by Shri Rishabh Tanwar, Ld. Metropolitan Magistrate, South East District, Saket Courts, New Delhi in Criminal Case No. 690 of 2021 in FIR No. 177 of 2019 dated 12.10.2019;
d. pass any other or further order which this Hon'ble Court deems fit Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.03.2023 18:39:43 and proper in facts and circumstances of the present case."
2. Learned counsel appearing on behalf of the petitioner seeks leave to withdraw the present petition with liberty to file revision petition before the learned Additional Sessions Judge at the first instance.
3. Leave and liberty granted.
4. The present petition is dismissed as withdrawn and disposed of accordingly.
5. Pending application(s), if any, also stand disposed of.
6. Order be uploaded on the website of this Court, forthwith.
AMIT SHARMA, J MARCH 2, 2023/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:02.03.2023 18:39:43