Delhi High Court - Orders
Raghubir Prasad Shekhawat vs Union Of India & Ors on 7 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2323/2022
RAGHUBIR PRASAD SHEKHAWAT ..... Petitioner
Through: Ms. Sangita Bhayana, Advocate.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Satya Ranjan Swain, Sr. Panel
Counsel with Mr. Kautilya Birat,
Advocate for R-1 and 3.
Mr. Satish Kumar, Sr. Standing
counsel with Mr. Anish Raj and Mr.
Dhruv, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.10.2022 CRL.M.A. 20256/2022
1. Allowed, subject to all just exceptions. W.P.(CRL) 2323/2022
2. This is a petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for issuance of writ of certiorari or any other appropriate writ in the nature thereof for quashing of the lookout circular (LOC) issued against the petitioner and for issuance of writ in the nature of mandamus directing the respondents to produce all the official records pertaining to the case before this Hon'ble Court.
W.P.(CRL) 2323/2022 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:15.10.2022 15:18:51
3. Issue notice. Mr. Satya Ranjan Swain accepts notice on behalf of respondent nos.1 and 3.
3.1 Mr. Satish Kumar accepts notice on behalf of respondent no.2.
4. Status Report/reply be filed before the next date of hearing.
5. List on 18.11.2022.
TALWANT SINGH, J OCTOBER 7, 2022 pa Click here to check corrigendum, if any W.P.(CRL) 2323/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:15.10.2022 15:18:51