Delhi High Court - Orders
Arun Kumar Bhalotia vs State Of Delhi (Nct) on 22 October, 2020
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1749/2020
ARUN KUMAR BHALOTIA ..... Petitioner
Through : Mr.Abhay Anturkar and Ms.Surbhi
Kapoor, Advocates.
versus
STATE OF DELHI (NCT) ..... Respondent
Through : Mr.Jamal Akhtar, Advocate for
Mr.Rahul Mehra, standing counsel for
the State.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 22.10.2020
1. The hearing has been conducted through Video Conferencing.
Crl.M.A.No.14657/20202. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of. W.P.(CRL) 1749/2020
4. Petitioner filed this writ petition with the following prayers:-
a) Issue a writ of Mandamus, or a writ in the nature of Mandamus, or any other appropriate Writ. Order or Direction under Article 226 of the Constitution of India directing the Respondents to complete the investigation of FIR No.119/2018 in an expeditious and time-bound manner
b) Issue a writ of Mandamus, or a writ in the nature of Mandamus, or any other appropriate Writ. Order or Direction under Article 226 of the Constitution of India, directing the Respondent to hand over the investigation of FIR. No. 119 2018 to an appropriate office who will conduct the same in fair manner to meet the ends of justice
5. Issue notice. Learned counsel on behalf of learned standing counsel for the respondent accepts notice and seeks some time.
Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:22.10.2020 16:336. At request list on 02.11.2020.
YOGESH KHANNA, J.
OCTOBER 22, 2020 VLD Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:22.10.2020 16:33