Delhi High Court - Orders
Delhi Commission For Protection Of ... vs Government Of National Capital ... on 15 July, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~Special DB-Item-2, 3 & 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2563/2021
DELHI COMMISSION FOR PROTECTION OF CHILD
RIGHTS (DCPCR)
..... Petitioner
Through Mr. Tushar Sannu, Standing
Counsel along with Ms. Priyansha
Sinha, Advocates.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY
OF DELHI & ORS. ..... Respondents
Through Mr. Sanjay Lao, Standing Counsel
(Criminal) along with Ms. Nandita
Rao, ASC (Criminal), and Mr.
Karanjeet Rai Sharma, Advocate
for the State (GNCTD).
Mr. Harendra K. Singh,
DCP/Legal Division PHQ Delhi
Police.
Mr. Anant Kumar Asthana and
Ms. Shivangi Shikhar, Advocates
for DSLSA.
3
+ W.P.(CRL) 1560/2017 & CRL. M.A. 49787/2018 (Exemption)
SADHAN HALDAR ..... Petitioner
Through Mr. H.S. Phoolka, Senior
Advocate, Amicus Curiae.
versus
THE STATE NCT OF DELHI & ORS. ......Respondents
Through
Ms. Sakshi Popli, ASC for
NDMC.
Signature Not Verified
Digitally Signed W.P. (CRL) 2563/2021, W.P.(CRL) 1560/2017 & CRL. REF. 1/2020 Page 1 of 4
By:DURGESH NANDAN
Signing Date:25.07.2022
17:01:38
Mr. Tushar Sannu, Standing
Counsel along with Ms. Priyansha
Sinha, Advocate for MCD.
With Inspector Sunil, A.H.T.U.,
Crime Branch.
Mr. Ripu Daman Bhardwaj,
CGSC for UOI.
Mr. R.H.A. Sikander, Standing
Counsel for DCPCR.
Mr. Prabhsahay Kaur, Advocate
for Bachpan Bachao Andolan.
4
+ CRL. REF. 1/2020
COURT ON ITS OWN MOTION ..... Petitioner
Through Mr. H.S. Phoolka, Senior
Advocate, Amicus Curiae.
versus
STATE ......Respondent
Through
Mr. R.H.A. Sikander, Standing
Counsel for DCPCR.
S.I. Satya Narain, P.S.: Jaipur.
Ms. Anuradha Shukla Bhardwaj,
Secretary along with Mr. Harsh
Prabhakar, Advocate (DHCLSC).
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.07.2022 In compliance of last order dated 03.06.2022, Mr. Sanjay Lao, learned Standing Counsel (Criminal) and Ms. Nandita Rao, learned Additional Standing Counsel (Criminal) appearing for the GNCTD have handed-up a copy of the minutes of meeting held on 13.07.2022, between the following persons on the issues pending consideration in the matter:
Signature Not Verified Digitally Signed W.P. (CRL) 2563/2021, W.P.(CRL) 1560/2017 & CRL. REF. 1/2020 Page 2 of 4 By:DURGESH NANDAN Signing Date:25.07.2022 17:01:38(i) Ms. Namrita Aggarwal, Speci al Secretary, DSLSA; (ii) Mr. Harinder K. Singh, DCP (Legal); Mr. Sanjay Lao, Standing Counsel (Criminal), GNCTD; (iii) and Ms. Nandita Rao, Additional Standing Counsel (Criminal), GNCTD.
2. The minutes of meeting have been perused. Let a copy of the minutes be filed on the record.
3. The minutes reflect that at the meeting it was decided that insofar as the place of sitting and other basic amenities for ParaLegal Volunteers (PLVs) in 50 Police Stations is concerned, the same has been verified by the concerned Secretaries of the District Legal Services Authority (DLSAs) and these arrangements have been found to be in order except in one Police Station, i.e. P.S.: Harsh Vihar, where these aspects remain to be inspected.
4. It was further decided at the said meeting, that a co-ordination meeting shall be organized in each district, at which the S.H.Os of the concerned police stations, representatives of the DLSA and the PLVs, would be introduced to each other; and the names and phone numbers of the PLVs, deputed at such Police Stations along with the names of the Nodal Persons of the DLSAs in each district, would also be made available.
5. The deployment of the PLVs as aforesaid, has been tentatively scheduled for 01.08.2022.
6. Upon a query raised by the court, Mr. H.S. Phoolka, learned senior counsel, who is Amicus Curiae in the matter, as well as Mr. Anant Kumar Asthana, learned counsel appearing on behalf of the DSLSA as also Mr. Sanjay Lao submit that the PLV Scheme be Signature Not Verified Digitally Signed W.P. (CRL) 2563/2021, W.P.(CRL) 1560/2017 & CRL. REF. 1/2020 Page 3 of 4 By:DURGESH NANDAN Signing Date:25.07.2022 17:01:38 permitted to be rolled-out at this stage, restricting its functioning only to matters relating to missing children and matters involving minors; and expansion of the role of PLVs may be considered at a subsequent stage.
7. The above course of action commends itself for acceptance by the court. It is directed accordingly.
8. As requested by learned counsel for the parties, re-notify for further proceedings on 16.09.2022.
9. The Secretary, DSLSA is directed to file a status report on the attachment of PLVs to the 50 aforementioned police stations and operationalizing of the PLV Scheme as aforesaid, before the next date of hearing.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J JULY 15, 2022/rs Signature Not Verified Digitally Signed W.P. (CRL) 2563/2021, W.P.(CRL) 1560/2017 & CRL. REF. 1/2020 Page 4 of 4 By:DURGESH NANDAN Signing Date:25.07.2022 17:01:38