CRM-M-31718-2022 (O&M)    -1-    

IN THE HIGH COURT FOR THE STATES OF PUNJAB AND   

HARYANA AT CHANDIGARH   

CRM-M-31718-2022 (O&M) 

Jagmahendra and another             ...Petitioners  

Versus 

State of Haryana and another                ...Respondents 

Sr. No.  Particulars  Details 

1  The date when the judgment is reserved  01.09.2026 

2  The date when the judgment is pronounced  03.09.2026 

3  The date when the judgment is uploaded on the website  03.09.2026 

4 

Whether only operative part of the judgment is pronounced or full 

judgment is pronounced 

Full 

5 

The delay, if any, of the pronouncement of full judgment, and 

reasons thereof 

Not 

applicable 

CORAM:  HON'BLE MRS. JUSTICE MANISHA BATRA  

Present:-  Mr. Sanjay Verma, Advocate 

    for the petitioners. 

    Mr. Apoorv Garg, Addl. A.G., Haryana. 

    Ms. Garima Thappa, Advocate (Legal Aid Counsel) 

    for respondent No. 2.  

MANISHA BATRA, J.  

1.     The  present  petition  has  been  filed  by  the  petitioners  under 

Section 482 Cr.P.C. for quashing of FIR No.83 dated 28.08.2021, registered 

under Sections 313, 323, 342, 376-D, 506, 376(2)(n) and 354-B of IPC at 

Police Station Women Police Station, Manesar, Gurugram, along with all 

consequential proceedings arising therefrom, qua the petitioners. 

CRM-M-31718-2022 (O&M)    -2-    

2.    Brief facts of the case relevant for the purpose of disposal of 

this petition are that the aforementioned FIR was registered on the basis of a 

written  complaint  submitted  by  respondent  No.2/complainant  ‘P’  (name 

withheld)  alleging  therein  that  she  was  married  to Anuj  Kumar  on 

07.03.2012 and a male child was born out of the said wedlock. One Gaurav, 

who was a friend of her husband, called her from Noida to Gurugram on the 

pretext of arranging a job for her. She further alleged that in the year 2017, 

Gaurav  took  her  to  a  rented  room  and  raped  her  and also  made  obscene 

videos and photographs of her. It was further alleged that by using those 

videos, Gaurav continued to blackmail and sexually exploit her. She became 

pregnant but Gaurav got her pregnancy terminated. It was further alleged 

that Gaurav again brought her to Gurugram and kept her at a rented house at 

village Bhangrola and continued to sexually exploit her. In the year 2018, 

when  her  husband  came  to  meet  her,  Gaurav  gave  him beatings  and 

threatened him to divorce the complainant and forget her. He also obtained 

signatures  of  the  complainant  and  her  husband  on  blank  papers  by 

representing that they had been divorced. The complainant further alleged 

that  she  became  pregnant  several  times  and  Gaurav  got  her  pregnancies 

terminated. In August 2020, when the complainant insisted upon marriage, 

Gaurav and his brother Ashu (petitioner No. 2) tried to kill her by pouring 

kerosene  oil  upon  her.  She  was  thereafter  taken  for  treatment  to  Kailash 

Hospital. It was further alleged that on 21.07.2021, Gaurav and Ashu took 

her to Geeta Ghat Ashram, Shukartal, on the pretext of getting married but 

no marriage took place. Then, on 24.07.2021, Gaurav left her stating that he 

would convince his family members.  

CRM-M-31718-2022 (O&M)    -3-    

3.    As  per  the  further  allegations,  on  25.07.2021  Gaurav,  along 

with  his  father  Jagmahendra  (petitioner  No.1)  and  Ashu,  took  the 

complainant in a car to village Kakkepur, District Meerut, where she was 

confined in a room and her mobile phone was taken away. She alleged that 

she was beaten and that Gaurav and Ashu raped her. It was further alleged 

that petitioner Jagmahendra told her that Gaurav was already married and 

that she should forget him and leave quietly, otherwise she would be killed 

and even threatened her with being sold to a prostitution centre. She was 

thereafter left on the highway in the early morning.  

4.    After registration of the FIR, investigation was carried out by 

the police. During investigation, statements of the witnesses were recorded 

and  a  rough  site  plan  of  the  place  of  occurrence  was  prepared.  The 

complainant was medically examined at General Hospital, Gurugram, and 

her  statement  under  Section  164  Cr.P.C.  was  also  recorded  before  the 

learned  Illaqa  Magistrate,  Gurugram.  During  the  course  of  investigation, 

Sections 323, 354-B and 376(2)(n) IPC were also added. The petitioners and 

co-accused Gaurav were granted concession of bail.  

5.    During  further  investigation,  the  ultrasound  report  of  the 

complainant was obtained, which showed a pregnancy of 16 weeks and 3 

days. The statement of Dr. Poonam was also recorded, who confirmed the 

abortion  of  the  complainant.  Upon  completion  of  investigation,  the  final 

report under Section 173(2) Cr.P.C. was presented before the learned Illaqa 

Magistrate,  Gurugram,  on  19.04.2022.  Thereafter,  charges  were  framed 

against the petitioners by the learned trial Court vide order dated 21.05.2022. 

However, vide order dated 13.12.2022, passed in this petition, proceedings 

CRM-M-31718-2022 (O&M)    -4-    

qua the present petitioners were stayed by this Court.  

6.    It is argued by learned counsel for the petitioners that they have 

been  falsely  implicated  in  the  present  case.  It  is argued  that  the  alleged 

incident dated 25.07.2021 took place at village Kakkepur, District Meerut, 

and,  therefore,  the  police  authorities  at  Gurugram had  no  jurisdiction  to 

register  the  FIR.  It  was  further  argued  that  the  complainant  had  already 

approached the police authorities at Meerut and had also filed a complaint 

before the competent Court there but the allegations were not found to be 

substantiated. Learned counsel further referred to the enquiry report prepared 

by  the  police  authorities  at  Meerut  and  argued  that  there  was  no 

corroborative  material  in  support  of  the  allegations  made  against  the 

petitioners. It was also argued that a conversation between the complainant 

and the family members of the petitioners shows that she was demanding an 

amount of Rs.10 lakh and was threatening to implicate the entire family in a 

criminal  case  in  case  the  amount was not paid. The said  material  clearly 

shows that the present FIR was lodged subsequently as a pressure tactic.  

7.    It  is  further  argued  that  the  allegation  of  rape  in  the  FIR  is 

specifically  against  Gaurav  and  Ashu.  As  regards  petitioner  No.1-

Jagmahendra, there is no specific allegation that he himself committed rape. 

Learned counsel, therefore, argued that the ingredients of Section 376/376-D 

IPC are not made out against petitioner No.1 and that continuation of the 

proceedings against the petitioners would amount to abuse of the process of 

law.  Hence,  it  is  urged  that  the  petition  deserves to  be  allowed  and  the 

impugned FIR is liable to be quashed qua the petitioners.  

8.    On the other hands, learned State counsel, assisted by learned 

CRM-M-31718-2022 (O&M)    -5-    

counsel for respondent No.2, has opposed the petition. It is argued that the 

FIR  discloses  commission  of  serious  cognizable  offences  and  that  the 

allegations cannot be examined by this Court by appreciating the evidence in 

exercise of jurisdiction under Section 482 Cr.P.C. It is further argued that 

during investigation statements of the witnesses were recorded, the place of 

occurrence was verified, the complainant was medically examined and her 

statement  under  Section  164  Cr.P.C.  was  recorded  before  the  learned 

Magistrate. It is submitted that Sections 323, 354-B and 376(2)(n) IPC were 

subsequently  added  during  investigation.  The  investigating  agency  found 

sufficient incriminating material against the petitioners and co-accused.  

9.    Learned  counsel  for  respondent  No.2  has  submitted  that  her 

statement under Section 164 Cr.P.C. contains specific allegations regarding 

the occurrence. In the said statement also, the complainant stated that on 

25.07.2021 she was taken to the house at Kakkepur, her mobile phone was 

taken away and she was confined there. She specifically stated that when she 

raised an alarm, Ashu and Gaurav came and both of them raped her. She also 

referred to the conduct of the father of Gaurav at the said place. Learned 

State  counsel  further  submitted  that  the  investigation  culminated  in 

presentation  of the  final  report under  Section  173(2)  Cr.P.C.  and  charges 

have  already  been  framed  by  the  learned  trial  Court  vide  order  dated 

21.05.2022.  The  trial  is  pending.  It  was,  therefore,  argued  that  the  pleas 

raised by the petitioners regarding the alleged previous complaint, enquiry 

report,  conversation  and  the  alleged  demand  of  money  are  all  matters  of 

defence which cannot be adjudicated upon in the present proceedings. No 

case for quashing of the FIR has been made out. Hence, it is urged that the 

CRM-M-31718-2022 (O&M)    -6-    

petition is liable to be dismissed.  

10.    This Court has heard the rival submissions of learned counsel 

for the parties.  

11.    At the outset, it will be profitable to look into the scope and 

ambit of the Court’s power under Section 482 Cr.P.C. (which is pari materia 

with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023) as spelt out 

in  several  judicial  pronouncements  of Hon’ble  Supreme  Court  as  well  as 

different High Courts. The well settled proposition of law is that in exercise 

of  inherent  powers  under  Section  482  Cr.P.C.,  the  High  Court  is  not 

expected to analyze all the facts, which are to be placed before the High 

Court. The power conferred under this section is very specific. To secure the 

ends of justice, to prevent the abuse of process of Court or to make any such 

orders as may be necessary to give effect to any order under the Code, such 

power can be exercised to prevent abuse of process of Court. The Hon’ble 

Supreme Court has drawn up some guidelines in some categories of cases by 

way  of  illustration  to  circumscribe  the  exercise  of  inherent  power  under 

Section 482 of Cr.P.C. to prevent abuse of process of any Court or to secure 

the ends of the justice or to give effect to an order of the Court. A celebrated 

pronouncement  on  this  point  is  the  case  cited  as State  of  Haryana  Vs. 

Bhajan Lal : 1992 SUPP (1) SCC 335, wherein Hon’ble Supreme Court had 

discussed different categories of cases wherein the power under Section 482 

Cr.P.C.  could  be  exercised  either  to  prevent  abuse of  process  of  law  or 

otherwise to secure the ends of justice, while observing that it might not be 

possible to lay down any precise, clearly defined, sufficiently channelized, 

inflexible  guidelines  or  rigid  formulae  and  to  give  an  exhaustive  list  or 

CRM-M-31718-2022 (O&M)    -7-    

myriad kind of cases where such powers should be exercised. The following 

principles have been culled out:- 

“102  (1)  Where  the  allegations  made  in  the  First 

Information Report or the complaint, even if they are taken 

at  their  face  value  and  accepted  in  their  entirety do  not 

prima  facie  constitute  any  offence  or  make  out  a  case 

against the accused;  

(2)  Where  the  allegations  in  the  First  Information Report 

and other materials, if any, accompanying the FIR do not 

disclose a cognizable offence, justifying an investigation by 

police  officers  under  Section  156(1)  of  the  Code  except 

under an order of a Magistrate within the purview of Section 

155(2) of the Code; 

(3) Where the uncontroverted allegations made in the FIR or 

complaint and the evidence collected in support of the same 

do not disclose the commission of any offence and make out 

a case against the accused;  

(4)  Where  the  allegations  in  the  FIR  do  not  constitute  a 

cognizable  offence  but  constitute  only  a  non-cognizable 

offence,  no  investigation  is  permitted  by  a  police officer 

without  an  order  of  a  Magistrate  as  contemplated  under 

Section 155 (2) of the Code;  

(5) Where the allegations made in the FIR or complaint are 

so absurd and inherently improbable on the basis of which 

no prudent person can ever reach a just conclusion that there 

is sufficient ground for proceeding against the accused;  

(6) Where there is an express legal bar engrafted in any of 

the  provisions  of  the  Code  or  the  concerned  Act  (under 

which a criminal proceeding is instituted) to the institution 

and continuance of the proceedings and/or where there is a 

specific  provision  in  the  Code  or  the  concerned  Act, 

providing  efficacious  redress  for  the  grievance  of the 

aggrieved party;  

CRM-M-31718-2022 (O&M)    -8-    

(7) Where a criminal proceeding is manifestly attended with 

mala  fide  and/or  where  the  proceeding  is  maliciously 

instituted with an ulterior motive for wreaking vengeance on 

the accused and with a view to spite him due to private and 

personal grudge.” 

12.     The principles of law as laid down by Hon’ble Supreme Court 

in Bhajan Lal’s case (supra) have been followed in a catena of judgments. 

In Paramjeet Batra vs. State of Uttarakhand, (2013) 11 SCC 673, it was 

observed by Hon’ble Supreme Court that although the inherent powers of a 

High Court under Section 482 of the Code should be exercised sparingly and 

only  for  the  purpose  of  preventing  abuse  of  process  of  any  Court  or 

otherwise to secure ends of justice, yet, the High Court must not hesitate in 

quashing  such  criminal  proceedings,  where  essential  ingredients  of  the 

offence are not made out. In Mahendra K.C. vs. State of Karnataka, (2022) 

2 SCC 129: (2022) 1 SCC (Cri) 401,  Hon’ble Supreme Court observed that 

the test to be applied is whether the allegations in the complaint, as they 

stand, without adding or detracting from the complaint, prima facie establish 

the ingredients of the offence alleged. At this stage, the High Court cannot 

test the veracity of the allegations, nor, for that matter, can it proceed in the 

manner  that  a  judge  conducting  a  trial  would,  based  on  the  evidence 

collected  during  the  course  of  the  trial.  In Priyanka  Jaiswal  vs.  State  of 

Jharkhand, 2024 SCC Online SC 685,  Hon’ble Supreme Court observed 

that  the  Court  exercising  extraordinary  jurisdiction  under  Section  482  of 

Cr.P.C. cannot conduct a mini trial or enter into appreciation of evidence of 

a particular case. The following observations were made: 

“13. We say so for reasons more than one. This Court in 

catena of Judgments has consistently held that at the time 

CRM-M-31718-2022 (O&M)    -9-    

of  examining  the  prayer  for  quashing  of  the  criminal 

proceedings,  the  court  exercising  extra-ordinary 

jurisdiction can neither undertake to conduct a mini trial 

nor  enter  into  appreciation  of  evidence  of  a  particular 

case.  The  correctness  or  otherwise  of  the  allegations 

made  in  the  complaint  cannot  be  examined  on  the 

touchstone of the probable defence that the accused may 

raise  to  stave  off  the  prosecution  and  any  such 

misadventure  by  the  Courts  resulting  in  proceedings 

being quashed would be set aside. This Court in the case 

of Akhil Sharda1 held to the following effect: 

“28.  Having  gone  through  the  impugned 

judgment  and  order  passed  by  the  High 

Court by which the High Court has set aside 

the  criminal  proceedings  in  exercise  of 

powers under Section 482 Cr.P.C., it appears 

that the High Court has virtually conducted a 

mini trial, which as such is not permissible at 

this stage and while deciding the application 

under Section 482 Cr.P.C. As observed and 

held by this Court in a catena of decisions no 

mini  trial  can  be  conducted  by  the  High 

Court  in  exercise  of  powers  under  Section 

482 Cr.P.C. jurisdiction and at the stage of 

deciding  the  application  under  Section  482 

Cr.P.C.,  the  High  Court  cannot  get  into 

appreciation  of  evidence  of  the  particular 

case being considered.” 

13.    Similar view was taken in Minakshi Yadav vs. State of Uttar 

Pradesh, 2024 SCC Online 643, wherein Hon’ble Supreme Court observed 

that the Court would not be justified in embarking upon an inquiry as to the 

reliability and genuineness or otherwise of the allegations made in the FIR 

CRM-M-31718-2022 (O&M)    -10-    

or the complaint at the stage of quashing of the proceedings under Section 

482 of Cr.P.C.  

14.     Reference  can  further  be  made  to Gian  Singh  vs.  State  of 

Punjab, (2012) 10 SCC 303, wherein Hon’ble Supreme Court observed that 

the power of the High Court in quashing a criminal complaint or an FIR, in 

exercise of its inherent jurisdiction, is distinct and different from the power 

given to a criminal court for compounding the offences under 

Section 320 of 

the Code. Inherent power is of wide plenitude with no statutory limitation 

but it has to be exercised in accordance with the guidelines engrafted in such 

power viz; (i) to secure the ends of justice or (ii) to prevent abuse of the 

process of any Court.  

15.     In Neeharika Infrastructure vs. State of Maharashtra : 2021 

SCC OnLine SC 315, the Apex Court observed that the Courts ought to be 

cautious in exercising powers under Section 482 of Cr.P.C. They do have 

power to quash. The test is whether or not the allegations in the FIR disclose 

the commission of a cognizable offence? The merits of the allegations are 

not  to  be  entered  into  nor  the  power  of  the  investigating  agency  to 

investigate  into  allegations  involving  the  commission  of  a  cognizable 

offence is to be trenched upon.  

16.    Similar  position  of  law  was  reiterated  by  Hon’ble  Supreme 

Court in Ajay Malik vs. State of Uttarakhand, 2025 SCC OnLine SC 185, 

wherein it was observed as follows: 

“8. It is well established that a High Court, in exercising 

its extraordinary powers under Section 482 of the CrPC, 

may issue orders to prevent the abuse of court processes 

or to secure the ends of justice. These inherent powers are 

CRM-M-31718-2022 (O&M)    -11-    

neither  controlled  nor  limited  by  any  other  statutory 

provision. However, given the broad and profound nature 

of  this  authority,  the  High  Court  must  exercise  it 

sparingly. The conditions for invoking such powers are 

embedded within Section 482 of the CrPC itself, allowing 

the  High  Court  to  act  only  in  cases  of  clear  abuse of 

process or where intervention is essential to uphold the 

ends of justice.  

9. It is in this backdrop that this Court, over the course of 

several  decades,  has  laid  down  the  principles  and 

guidelines that High Courts must follow before quashing 

criminal  proceedings  at  the  threshold,  thereby  pre-

empting the Prosecution from building its case before the 

Trial  Court.  The  grounds  for  quashing,  inter  alia, 

contemplate  the  following  situations  :  (i)  the  criminal 

complaint  has  been  filed  with  mala  fides;  (ii)  the FIR 

represents  an  abuse of  the  legal  process;  (iii) no prima 

facie  offence  is  made  out;  (iv)  the  dispute  is  civil  in 

nature;  (v.)  the  complaint  contains  vague  and  omnibus 

allegations; and (vi) the parties are willing to settle and 

compound  the  dispute  amicably  (State  of  Haryana  v. 

Bhajan Lal, 1992 Supp (1) SCC 335).”   

17.    On  applying  the  principles  of  law  as laid  down  in  aforecited 

authorities, it is revealed that the impugned FIR cannot be said to be one 

which, on its face, does not disclose commission of any offence. There are 

specific  allegations  regarding  wrongful  confinement,  beating,  threats  and 

other  acts  against  the  petitioners.  So  far  as  petitioner  No.2-Ashu  is 

concerned, there is a direct allegation in the FIR that he, along with Gaurav, 

committed rape upon the complainant. The same allegation finds mention in 

her statement recorded under Section 164 Cr.P.C. Learned counsel for the 

CRM-M-31718-2022 (O&M)    -12-    

petitioners has placed considerable emphasis on the fact that the allegation 

of  actual  rape  in  the  FIR  is  against  Gaurav  and  Ashu  and  not  against 

petitioner No.1-Jagmahendra. This Court finds that the submission cannot, at 

this  stage,  result  in  quashing  of  the  entire  proceedings  against  petitioner 

No.1. It is true that the FIR specifically attributes the act of rape to Gaurav 

and  Ashu.  However,  the  same  FIR  also  alleges  that  Jagmahendra  was 

present when the complainant was taken to the village, that she was confined 

there, that she was beaten and that he threatened her to forget Gaurav and 

leave  the  place,  failing  which  she  would  be  killed.  Thus,  the  allegations 

against  petitioner  No.1  cannot  be  said  to  be  wholly  absent  or  inherently 

improbable. Section 376-D IPC deals with gang rape. The essence of the 

provision  is  not  that  each  accused  must  necessarily  have  committed  the 

physical act of rape himself. Where a woman is raped by persons acting as a 

group and in furtherance of their common intention, the liability under the 

provision can extend to a person who has participated in the commission of 

the offence in furtherance of such common intention. Hence, whether the 

role attributed to petitioner No.1 is sufficient to constitute participation in 

the  offence  under  Section  376-D  IPC  and  whether  the  ingredients  of  the 

other offences are ultimately established against him, are questions which 

would depend upon appreciation of the evidence to be led during trial. At 

this stage, this Court would not be justified in returning a finding regarding 

the ultimate guilt or otherwise of either of the petitioners.  

18.    There is another important aspect of the matter. Even assuming, 

for the sake of argument, that the submission of learned counsel regarding 

absence of a specific allegation of rape against petitioner No.1 is accepted, 

CRM-M-31718-2022 (O&M)    -13-    

the entire prosecution against him cannot be quashed on that ground alone. 

The FIR contains specific allegations of assault, wrongful confinement and 

criminal intimidation, besides other allegations and the investigating agency 

has collected material during investigation which led to submission of the 

final report against the petitioners. The allegations against petitioner No.1, 

therefore, cannot be treated as so wholly absurd or inherently improbable as 

to  bring  the  case  within  the  exceptional  jurisdiction  under  Section  482 

Cr.P.C.  

19.    The plea regarding territorial jurisdiction also does not persuade 

this Court to interfere at this stage. The respondents have relied upon Section 

178 Cr.P.C. to submit that where an offence consists of acts done in different 

local areas, the case may be tried by a Court having jurisdiction over any of 

such local areas. Whether the entire set of allegations gives rise to a question 

of  territorial  jurisdiction  and  the  precise  place  where  each  offence  was 

committed  are  matters  which  can  be  appropriately  considered  by  the 

competent Court. The mere fact that the incident dated 25.07.2021 is alleged 

to have taken place at Kakkepur, District Meerut, therefore, cannot by itself 

be made the basis for quashing the FIR.  

20.    The petitioners have also relied upon the earlier complaint filed 

before the police authorities and the enquiry report prepared at Meerut. They 

have  further  relied  upon  the  alleged  conversation  in  which  a  demand  of 

Rs.10 lakh is attributed to the complainant. These documents raise disputed 

questions regarding the conduct of the parties and the credibility of the rival 

versions.  The  complainant,  in  her  subsequent  reply,  has  disputed  the 

interpretation sought to be placed upon these documents and has maintained 

CRM-M-31718-2022 (O&M)    -14-    

that she was under pressure and was subsequently constrained to approach 

the Gurugram police. This Court cannot, in proceedings under Section 482 

Cr.P.C.,  determine  which  of  the  rival  versions  is  correct  or  whether  the 

alleged conversation conclusively establishes a demand of money or false 

implication.  Such  an  exercise  would  necessarily  require  appreciation  of 

evidence and examination of the circumstances in which the conversation 

and  the  earlier  complaints  came  into  existence.  The  same  is  within  the 

domain of the learned trial Court.  

21.    It is also not insignificant that the investigation has already been 

completed  and  the  final  report  under  Section  173(2)  Cr.P.C.  has  been 

presented. The learned trial Court has thereafter framed charges against the 

petitioners vide order dated 21.05.2022. The prosecution is thus required to 

be tested on the evidence which would come on record during trial. This 

Court is conscious of the fact that the mere framing of charges by itself does 

not  take  away  the  jurisdiction  of  this  Court  under Section  482  Cr.P.C. 

However,  once  investigation  has  been  completed,  material  has  been 

collected, charges have been framed and the allegations in the FIR disclose 

prima  facie  commission  of  offences,  interference  would  be  justified  only 

where continuation of the proceedings would clearly amount to abuse of the 

process of law. The present case does not fall in that category.  

22.    Learned  counsel  for  the  petitioners  has  also  argued  that  the 

allegations relating to repeated rape on the pretext of marriage are primarily 

directed against Gaurav. Even this aspect cannot be examined in isolation 

from the other allegations forming part of the prosecution case. The question 

whether the individual acts attributed to each accused satisfy the ingredients 

CRM-M-31718-2022 (O&M)    -15-    

of the particular penal provisions is ultimately to be determined on the basis 

of the evidence led before the trial Court. At the stage of the present petition, 

this Court is not required to dissect the prosecution case offence-wise and 

accused-wise by undertaking an appreciation of evidence.  

23.    Keeping in view the discussion made above, this Court is of the 

considered opinion that no case for exercise of inherent powers by this Court 

is  made  out  for  quashing  the  impugned  FIR.  Accordingly,  the  petition  is 

dismissed.  The  interim  stay,  grated  by  this  Court  vide  order  dated 

13.12.2022, stands vacated. The learned trial Court shall proceed with the 

trial in accordance with law. 

24.    However, it is made clear that the observations made herein are 

only for the purposes of deciding the present petition and the same shall 

have no bearing on the merits of the case.  

03.09.2026                      (MANISHA BATRA)  

Waseem Waseem Waseem Waseem R. R. R. R. AnsariAnsariAnsariAnsari                      JUDGE 

Whether speaking/reasoned        Yes/No  

    Whether reportable          Yes/No