Delhi High Court - Orders
Deepak Varma vs The State Nct Delhi & Ors on 11 October, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 676/2020
DEEPAK VARMA ..... Petitioner
Through: Mr. Sachin Dev, Advocate.
versus
THE STATE NCT DELHI & ORS ..... Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Criminal) for the State with S.I.
Rahul Monga.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 11.10.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
This is a petition under Article 226 of Constitution of India read with section 482 Cr.P.C. seeking a direction to the respondents to produce the petitioner's missing brother, Mr. Gagan Verma.
Mr. Sachin Dev, learned counsel appearing on behalf of the petitioner, states that in view of the status reports filed on behalf of Delhi Police dated 'nil', 15.07.2021 and 15.09.2021, he would limit the relief in the present habeas corpus petition to a direction to the Delhi Police to conduct expeditious investigation into the disappearance of his missing brother; and file a final report under the provision of Section 173 Cr.P.C. before the W.P. (Crl.) 676/2020 Page 1 of 2 concerned court.
Mr. Sanjay Lao, learned Standing Counsel (Criminal) appearing on behalf of Delhi Police, states that the final report in relation to subject FIR No.77/2020 dated 13.03.2020 registered under Section 365 I.P.C. at P.S:
Mandawali, East, Delhi shall be filed expeditiously, and positively within 08 weeks from today, upon receipt of the requisite report from Forensic Science Laboratory, Rohini.
Directed accordingly.
No further directions are called for. With the above directions, the present habeas corpus petition is disposed of.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J OCTOBER 11, 2021 Ne Click here to check corrigendum, if any W.P. (Crl.) 676/2020 Page 2 of 2