ITEM NO.1503 COURT NO.3 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 9709/2024 [Arising out of impugned final judgment and order dated 01-04-2024 in CRLMC No. 1227/2009 passed by the High Court of Delhi at New Delhi]
GHANSHYAM SONI Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) & ANR. Respondent(s) [ HEARD BY : HON'BLE B.V. NAGARATHNA AND HON'BLE SATISH CHANDRA
SHARMA, JJ. ]
WITH
SLP(Crl) No. 17951/2024 (II-C) Date : 04-06-2025 These petitions were called on for pronouncement of judgment today.
For Petitioner(s) :Mr. Yusuf, AOR
For Respondent(s) :Mr. Vikramjeet Banerjee, A.S.G. Mr. Mukesh Kumar Maroria, AOR
Ms. Anita Sahani, Adv.
Ms. Vanshaja Shukla, Adv.
Mr. B K Satija, Adv.
Mr. Kamlendra Mishra, Adv.
Mr. Udai Khanna, Adv.
Mr. Siddharth Sinha, Adv.
Mr. Tathagat Sharma, Adv.
Mr. Raman Yadav, Adv.
Ms. Sunanda Shukla, Adv.
Mr. Jasmeet Singh, AOR
Mr. Saif Ali, Adv.
Mr. Pushpendra Singh Bhadoriya, Adv.
Mr. Vijay Sharma, Adv.
Mr. Pranav Menon, Adv.
Mr. Saurav, Adv.
1 Hon'ble Mr. Justice Satish Chandra Sharma has pronounced the reportable judgment of the Bench comprising Hon'ble Mrs.Justice B.V.Nagarathna and His Lordship.
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SLP(Crl.) No.9709/2024e.etc.
2. Leave granted.
3. FIR No. 1098/2002 dated 19.12.2002 registered with PS Malviya Nagar and the Chargesheet dated 27.07.2004 is quashed and set aside.
4. The appeals are allowed in terms of signed reportable judgment.
5. Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (NIDHI MATHUR)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed reportable judgment is placed on the file)
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