MAZHAR ULLAH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') seeks the following prayers:-

(2.) The petition, which is in the nature of a writ of habeas corpus, has been preferred challenging the orders dtd. 16/6/2024 and 30/6/2024 passed by the ld. Duty Metropolitan Magistrate, Dwarka Courts Complex, South West Delhi, allowing the application seeking judicial custody of the Petitioner in the case FIR No. 33/2024, under Ss. 419/420 of the IPC, registered at P.S. Cyber Police Station, South West Delhi.

(3.) It is pertinent to note here that although the prayer seeks setting aside of the order dtd. 30/6/2024, the same has not been placed on record and has neither been adverted to during the course of the arguments by the learned counsel for the Petitioner.