Pradeep Kumar Gathania vs State & Anr.
2019 Latest Caselaw 536 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: January 28, 2019

+     CRL.M.C. 96/2019 & CRL.M.A. 429/2019

      PRADEEP KUMAR GATHANIA                                 ..... Petitioner
                          Through:       Mr. Deepak Bashta and Ms. Simon
                                         Benjamin, Advocates


                          versus

      STATE & ANR                                           .....Respondents
                          Through:       Ms. Neelam Sharma, Additional
                                         Public Prosecutor for respondent-
                                         State with SI Krishan Kumar
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          ORDER

(ORAL)

CRL.M.A. 430/2019 (Exemption) Allowed subject to all just exceptions. CRL.M.C. 96/2019 & CRL.M.A. 429/2019 Quashing of FIR No. 93/2014, under Sections 120B/384/420/467/468 & 471 of IPC and Section 12 of Indian Passport Act, 1967, registered at police station Economic Offences Wing, Delhi is sought on merits. It is brought to the notice of this Court that the charge- sheet in the FIR case has been filed and the cognizance has been taken.

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 plea taken herein before the trial court at the hearing on the point of charge.

(SUNIL GAUR) JUDGE JANUARY 28, 2019 v