Delhi High Court - Orders
Sunil Malhotra & Anr vs The State Nct Of Delhi & Anr on 28 March, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 2167/2023 & CRL.M.A. 8194/2023 (Stay)
SUNIL MALHOTRA & ANR. ..... Petitioners
Through: Mr. Chetanya Singh, Ms. Ria
Sachthey, Mr. Ilesh Shukla, Mr.
Chetan Sharma, Mr. Samarth Tyagi,
Advocates.
versus
THE STATE NCT OF DELHI & ANR. ..... Respondents
Through: Mr. Aman Usman, APP for the State
with S.I. Lovely Priyanka, P.S.
Connaught Place, Delhi.
Mr. Manav Jain, Advocate for R-2
with respondent no. 2 in-person.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 28.03.2023 CRL.M.A. 8195/2023 Exemption CRL.M.A. 8196/2023 Exemption
1. Exemption allowed, subject to just exceptions.
2. The application is disposed of accordingly. CRL.M.C. 2167/2023 & CRL.M.A. 8194/2023 (Stay)
3. The present petition under Section 482 of the Cr.P.C. seeks quashing of FIR No. 231/2017 under Section 304A of the IPC, registered at P.S. Connaught Place, Delhi.
4. Issue notice.
5. Learned APP for the State accepts notice and seeks time to file status report. Let the same be done before the next date of hearing.
Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:29.03.2023 17:24:296. Mr. Manav Jain, learned counsel for respondent no. 2, accepts notice.
7. List on 27.07.2023.
AMIT SHARMA, J MARCH 28, 2023/ab Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:29.03.2023 17:24:29