DEEPA ARYA Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) By these applications, Mr. Jagat Singh has sought impleadment in the petitions as petitioner No.2 and also stay of coercive action against him in the subject FIR.

(2.) Mr. Jagat Singh submits that since there is no settlement, he would like to withdraw the applications with liberty to file a substantive petition seeking quashing of the FIRs on merits qua him.

(3.) Applications are, accordingly, dismissed as withdrawn, with liberty as prayed for. CRL.M.C. 1692/2018, W.P.(CRL) 3624/2017 & Crl.M.A.21481/2017 (stay),W.P.(CRL) 1544/2019, W.P.(CRL) 2311/2019, Crl.M.A.5471/2020 (for directions), Crl.M.A.3738/2020 (stay), Crl.M.A.3942/2020 (stay), W.R.(CRL.) 2315/2019, W.R.(CRL.) 2408/2019, W.P.(CRL.) 2312/2019, W.P.(Crl.) 2314/2019