Delhi High Court - Orders
Anita Gupta vs Government Of National Capital ... on 30 November, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2360/2021 & CRL.M.A. 19054/2021
ANITA GUPTA ..... Petitioner
Through: Mr. Atul Kumar, Ms. Sweety Singh,
Ms. Archana Kumari, Mr. Rahul
Pandey, Mr. Rajiv Ranjan, Advs.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF
DELHI ..... Respondent
Through: Ms. Richa Kapoor, ASC with Ms.
Shivani Sharma, Adv.
SI Vinod Kumar.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 30.11.2021 CRL.M.A. 19054/2021 (Exemption) Exemption allowed, subject to just exceptions. W.P.(CRL) 2360/2021 The petitioner vide the present petition seeks issuance of Writ of Mandamus or any other appropriate Writ seeking direction to the SHO, PS GTB Enclave for conducting the investigation under Sections 302/120B of the Indian Penal Code, 1860 in relation to an FIR registered under Sections 279/304A of the Indian Penal Code, 1860 as per FIR bearing No.152/2021 dated 26.05.2021 submitting inter alia to the effect that evidence in the matter would show the commission of the alleged commission of an offence punishable inter alia under Sections 302/120B of the Indian Penal Code, 1860.
Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:30.11.2021 19:01:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.
Notice of the petition is issued and accepted on behalf of the State. The status report in response be submitted by the State before proceeding further.
Renotify for 03.01.2022.
ANU MALHOTRA, J NOVEMBER 30, 2021 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:30.11.2021 19:01:20 This file is digitally signed by PS to HMJ ANU MALHOTRA.