Indian Kanoon - Search engine for Indian Law

Delhi High Court - Orders

Rahul Ahlawat vs Union Of India And Anr on 23 September, 2021

Author: Rajiv Shakdher

Bench: Rajiv Shakdher, Talwant Singh

                          $~1 [2021]
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +        W.P.(C) 2368/2020
                                   RAHUL AHLAWAT                                    ..... Petitioner
                                                  Through: Mr. Anuj Aggarwal, Adv.
                                                  versus
                                   UNION OF INDIA AND ANR.                     ..... Respondents
                                                  Through: Mr. Shreesh Chadha, Adv. for Mr.
                                                           Gaurang Kanth, Adv.
                                   CORAM:
                                   HON'BLE MR. JUSTICE RAJIV SHAKDHER
                                   HON'BLE MR. JUSTICE TALWANT SINGH
                                            ORDER

% 23.09.2021 [Court hearing convened via video-conferencing on account of COVID-19] CM No.8287/2020

1. This is an application filed on behalf of the petitioner, to place on record two additional documents i.e., FIR no.232 dated 16.09.2012 and FIR no.233 dated 17.09.2012, registered with the Crime Branch.

2. Since the aforementioned FIRs are relevant for adjudication of the present petition, the prayer made in the application is allowed. 2.1. The aforementioned FIRs are now, formally, taken on record.

3. The application is disposed of.

4. Mr. Anuj Aggarwal, who appears on behalf of the petitioner, says that, although, the petitioner was arrested in connection with FIR no.232 dated 16.09.2012, he was not named in the FIR.

4.1 Mr. Aggarwal goes on to state that, subsequently, the petitioner was released on bail.

4.2. On being queried, Mr. Aggarwal concedes that, the petitioner's bail order has not been placed on record; either before the Central Administrative Tribunal or before this Court.

5. Mr. Aggarwal is directed to place the aforementioned bail order on record.

6. The concerned Station House Officer (SHO) will place before us the status report, vis-à-vis FIR no.232 dated, 16.09.2012 and FIR no.233 dated 17.09.2012, which are registered with the Crime Branch. 6.1. The status report, with regard to the aforementioned FIRs, inter alia, would indicate the role of the petitioner, if any, insofar as the aforementioned FIRs are concerned.

7. The Registry will dispatch a copy of the order passed today to the concerned SHO.

8. List the matter on 15.11.2021.

RAJIV SHAKDHER, J TALWANT SINGH, J SEPTEMBER 23, 2021/pmc Click here to check corrigendum, if any W.P.(C) No.2368/2020 2/2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:27.09.2021 19:48:30