Delhi High Court - Orders
Ms.Rakhi Lall vs State Nct Of Delhi And Ors on 11 July, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1031/2023
MS.RAKHI LALL .....Petitioner
Through: Mr. Rajat Wadhwa, Ms. Dhreti Bhatia
and Mr. Gurpreet Singh, Advocates.
versus
STATE NCT OF DELHI AND ORS. .....Respondents
Through: Ms. Rupali Bandhopadhya, APP for
the State with Mr. Sagar Mehlawat
and Mr. Abhijeet Kumar, Advocates
with Inspector Priyanka, Crime
Branch, IO W/SI Ritu, P, S Shalimar
Bagh and SI Parveen Kumar, PS
Malviya Nagar.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.07.2024
1. The Writ Petition under Article 226 of the Constitution of India, 1949 read with Section 482 of CrPC has been filed on behalf of the petitioner, with the following prayers:-
"A) Issue a writ in the nature of Mandamus or any other Writ, order or direction thereby directing the Respondents to provide the necessary security to the Petitioner at the clinic with the name and style of Luxury Aesthetics situated at S-
347, IInd Floor, Panchsheel Park, New Delhi-110017 from immediate effect.
B) Direct the Respondents to register a First Information Report and investigate the same in accordance with law by This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/07/2024 at 23:38:20 the Deputy Commissioner of Police of the area concerned or the Direct Investigation Unit of area concerned, under the supervision of the Commissioner of Police.
C) Pass any such other and further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
2. Learned counsel appearing on behalf of the respondents, has submitted that the police officials had in fact visited the Clinic of the petitioner to investigate a complaint that had been received in the Police Station from a patient, whose Liposuction surgery was conducted at the hospital. It is further submitted that the facts were got verified from MCA Delhi Medical Council wherein the license of Dr. Ashish Khare, who had conducted the surgery, has been suspended.
3. Submissions heard.
4. Insofar as, the Relief No. 1 is concerned, it is hereby directed that any visit at the Clinic of the petitioner, shall be in accordance with law and after giving due Notice.
5. Insofar as Relief No. 2 is concerned, learned counsel submits that he may be permitted to withdraw the second relief with liberty to approach the Court of competent jurisdiction.
6. The Petition is disposed of.
NEENA BANSAL KRISHNA, J JULY 11, 2024/RS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/07/2024 at 23:38:20