Delhi High Court - Orders
Parmeshwar Khanna & Anr vs Govt. Of Nct Of Delhi & Ors on 17 January, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 276/2023
PARMESHWAR KHANNA & ANR. ..... Petitioners
Through: Mr. Kartikey Rastogi and Ms.
Inderdeep Kaur Raina, Advocates.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: APP for the State with SI Sumit, P.S.
Hauz Khas.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 17.01.2023 CRL.M.A. 1120/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 276/2023 & CRL.M.A. 1119/2023
3. The present petition under Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C") has been filed by petitioners seeking quashing of FIR bearing no. 93/2010 registered at Police Station Hauz Khas for the offences punishable under Sections 406/410/411/415/418/420/378/ 379/383/384/385/386/387/390/120-B of the Indian Penal Code, 1860 ("IPC")
4. It is stated that charge-sheet in this case was filed on 10.07.2018 pursuant to order passed on the application under Section 156(3) of Cr.P.C Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:20.01.2023 16:05:51 was moved. It is stated that matter is listed for framing of charge on 10.02.2023 before learned Trial court.
5. Issue notice. Learned APP accepts notice on behalf of the State and seeks time to file Status Report. Let the same be filed at least three days prior to the next date of hearing.
6. Re-notify on 24.04.2023.
7. In the meantime, petitioner no. 1 will remain exempted from personal appearance before learned Trial Court.
8. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 17, 2023/kss Signature Not Verified Digitally Signed By:ZEENAT PRAVEEN Signing Date:20.01.2023 16:05:51