Shivanu Mehta & Anr vs State Of Nct Of Delhi & Anr on 14 October, 2020

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Delhi High Court - Orders

Shivanu Mehta & Anr vs State Of Nct Of Delhi & Anr on 14 October, 2020

Bench: Anup Jairam Bhambhani

                                                      via Video-conferencing
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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P. (CRL) 1685/2020

       SHIVANU MEHTA & ANR.                                  ..... Petitioners
                   Through:            Mr. Puneet Jaiswal, Adv.

                          versus

       STATE OF NCT OF DELHI & ANR.                       ..... Respondents
                     Through: Mr. Rahul Mehra, Senior Standing
                               C o u n s e l ( C r i m i n a l ) w i t h M r.
                               Chaitanya Gosain & Mr. Divyank
                               Tyagi, Advs. for R1 & R2 alongwith
                               S.I. Ankur P.S.: Tilak Nagar.

       CORAM:
       HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                    ORDER

% 14.10.2020 CRL.M.A. No. 14197/2020 (for exemption) Exemption allowed, subject to just exceptions. The application stands disposed of.

W.P. (CRL) 1685/2020 The petitioners seek transfer of investigation in FIR No. 274/2019 dated 01.06.2019 registered at their instance under sections 420/467/468/471/34 IPC at P.S.: Tilak Nagar, as also protection from certain police officers of P.S.: Hari Nagar by deputing a PSO for the purpose. The petitioners seek directions to P.S.: Tilak Nagar for providing such protection.

2. Issue notice.

W.P. (CRL) 1685/2020 Page 1 of 2

3. Mr. Rahul Mehra, learned Senior Standing Counsel (Criminal) appears on behalf of respondents Nos. 1 and 2/State NCT of Delhi and SHO P.S.: Tilak Nagar on advance copy; accepts notice; and seeks time to file status report.

4. Mr. Mehra submits that considering the serious nature of the allegations in the petition, he requires some time to take detailed instructions in the matter from both police stations concerned. Insofar as the prayer for police protection is concerned, Mr. Mehra would also obtain an assessment of the petitioners' threat perception before any directions are issued.

5. Considering the nature of the allegations in the petition, let a status report signed by the concerned DCP be filed positively before the next date giving complete details, with advance copy to the opposing counsel.

6. List on 21st October 2020.

ANUP JAIRAM BHAMBHANI, J.

OCTOBER 14, 2020/uj W.P. (CRL) 1685/2020 Page 2 of 2

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Delhi High Court - Orders