Delhi High Court - Orders
Deputy Commissioner Of Police vs Honble Speaker, Delhi Legislative ... on 21 July, 2025
$~129
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3707/2023
DEPUTY COMMISSIONER OF POLICE .....Petitioner
Through: Mr. Yoginder Handoo (Spl. Counsel),
Mr. Ashwin Kataria, Adv. with Mr.
A.K.Singh ACP and SI Naresh
Kumar, P.S.ACB
versus
HONBLE SPEAKER, DELHI LEGISLATIVE ASSEMBLY
THROUGH SECRETARY & ANR. .....Respondents
Through: Mr. Talha Abdul Rahman, Mr. M
Shaz Khan, Mr. Sudhanshu Tiwari ,
Mr. Rafid Akhter, Mr. Faizan Ahmad,
Advocates for R-1/Applicant
Mr. Piyush Beniwal, Mr. Kushal Jeet
Kait, Ms. Jyotsna Vyas and Ms.
Ruchita Srivastava, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 21.07.2025 CRL.M.A. 20853/2025 FOR DISMISSAL DUE TO ABATEMENT The main petition has been filed by the petitioner challenging the refusal of grant of prosecution sanction by the Hon'ble Speaker, Delhi Legislative Assembly against Public Servants under Prevention of Corruption Act.
Learned counsel for the applicant/respondent no.1 states that Mr. S.K.Bagga, the person against whom the sanction was refused and against This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2025 at 22:28:30 whom the criminal proceedings were proposed has passed away on 05.03.2025, and therefore, the petition has become infructuous.
Mr. Handoo, learned counsel for the petitioner fairly states that in view of the death of Mr. S.K. Bagga, the present proceedings have become infructuous and may be disposed of accordingly, subject to the legal issues being kept open.
The statements made by learned counsels are taken on record and the W.P.(Crl.) 3707/2023 is disposed of being infructuous.
All rights and contentions on legal issues are kept reserved. The date earlier fixed stands cancelled.
RAVINDER DUDEJA, J JULY 21, 2025/ib/sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/07/2025 at 22:28:30