Delhi High Court - Orders
Boopalan B vs State Of Nct Of Delhi Through Secretary on 4 December, 2025
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4685/2025 & CRL.M.A. 20323/2025
BOOPALAN B .....Petitioner
Through: Petitioner-in-person.
versus
STATE OF NCT OF DELHI THROUGH
SECRETARY .....Respondent
Through: Mr. Naresh Kumar Chahar, APP for
the State with Mr. Chetan Dahiya,
Advocate.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 04.12.2025
1. By way of the present petition, the petitioner is seeking quashing of FIR bearing no. 32/2023, registered at Police Station North Avenue, New Delhi, for the commission of offence punishable under Section 326(F) of Bharatiya Nyaya Sanhita, 2023 (hereafter 'BNS') and Section 4 of Prevention of Damage to Public Property Act, 1984 and the consequential proceedings.
2. Petitioner is present-in-person before this Court.
3. The petitioner was repeatedly asked as to whether he wants to be assisted by a counsel, however, he states that he does not want the assistance of a counsel and will address arguments by himself. Therefore, this Court proceeds to hear arguments.
4. Arguments have been concluded on behalf of the petitioner as well as 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 08/12/2025 at 20:58:32 the learned APP for the State.
5. Judgment is reserved.
6. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J DECEMBER 04, 2025/zp TS 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 08/12/2025 at 20:58:32