Sandeep Choudhary & Ors. vs State & Ors.
2012 Latest Caselaw 1804 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+              CRL.M.C. No. 529/2011

     %               Judgment reserved on :12th December, 2011
                     Judgment delivered on: 15th March, 2012

SANDEEP CHOUDHARY & ORS.                   ..... Petitioner
                Through: Mr.R.N. Mittal, Sr. Adv. with
                Mr. Apurb Lal, Ms. Alka Kumari and Mr. Ruchir
                Batra, Advs.

                     versus

STATE & ORS.                                              ..... Respondents
                              Through: Ms.Rajdipa Behura, APP for State.
                              Mr. Dharmendra Priyani, Adv. for R-2 &
                              R-3.
                              Mr. V.K. Malik & Mr. Rahul Raj Malik, Advs. for
                              applicant in Crl. M.A. 8461/2011.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J.

+ Crl. M.C. 529/2011 & Crl. M.A. 8461/2011

1. Vide the instant petition, the petitioner has sought to quash FIR no. 283/2005 registered for the offences punishable under Section 406/420/467/471/120-B Indian Penal Code, 1860 registered at PS-Connaught Place (investigated by Crime Branch, EOW) and proceedings consequent thereto.

2. In view of the detailed order passed in Crl. M.C. No. 1564/2008, instant petition along with application does not require further adjudication.

3. Accordingly, Crl. M.C. No. 529/2011 & Crl. M.A. 8461/2011 are dismissed.

4. No order as to costs.

SURESH KAIT, J

MARCH 15, 2012/jg