Ankur Panwar vs State (Govt. Of Nct Of Delhi)
2019 Latest Caselaw 804 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                        Date of Order: February 07, 2019

+     CRL.M.C. 4537/2018 & CRL.M.A. 31577/2018
      ANKUR PANWAR                               .....Petitioner
                     Through: Mr. P.Choudhary and Mr. Keshav
                               Sehgal, Advocates

                          versus

      STATE (GOVT. OF NCT OF DELHI)              .....Respondent
                    Through: Mr. M.P. Singh, Additional Public
                              Prosecutor for respondent-State
                              with SI Ashwani
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

Quashing of FIR No.578/2015, under Sections 498A/406/34 of IPC & Section 4 of Dowry Prohibition Act, registered at police station Jyoti Nagar, North East Delhi is sought on merits.

Learned Additional Public Prosecutor for respondent-State submits that the matter is coming up before the trial court on 12 th February, 2019 for the hearing on point of charge.

Since petitioner has an alternate and efficacious remedy to seek discharge from trial court by urging the pleas taken herein, therefore, this Court is not inclined to exercise its inherent jurisdiction under Section 482 of Cr.P.C.

Accordingly, this petition and the application are disposed of with

liberty to petitioner to urge the pleas taken herein before the trial court at the hearing on the point of charge.

(SUNIL GAUR) JUDGE FEBRUARY 07, 2019 v