Delhi High Court - Orders
Dr. Ram Singh Naik vs State, Through Commissioner Of Police on 12 April, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 370/2020
DR. RAM SINGH NAIK ..... Petitioner
Through: Mr. Sharavena Raghul ASR, proxy
counsel
versus
STATE, THROUGH COMMISSIONER OF POLICE
..... Respondent
Through: Mr. R. S. Kundu, ASC for State with
Mr. Agniwesh Singh and Ms. Pooja,
Advocates with SI Mintu Singh, P. S.
Crime Branch
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 12.04.2022 CRL.M.A. 2722/2020 Exemption allowed subject to just exceptions. The application stands disposed of. W.P.(CRL) 370/2020
1. The instant petition under Article 226/227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 has been filed on behalf of the applicant seeking following reliefs:
a. Pass appropriate orders to transfer the investigation of the FIR No. 179/2015 from local police at PS Parliament Street, New Delhi to the DCP/ACP, Crime Branch, Delhi Police, New Delhi and direct investigations to be conducted in accordance with law under the SC & ST (Prevention of Atrocities) Act, 1989; and;Signature Not Verified Signed By:GAURAV SHARMA Signing Date:14.04.2022 12:10:33
b. Pass such other further orders directing the ld. MM, Patiala House Court, New Delhi seized of the matter titled State vs. Azad Sharma. Cr.Case No. 17202 of 2018 to examine the present issue in a time bound manner.
2. Mr. R. S. Kundu, learned ASC for State submitted that since the investigation has been transferred to the Crime Branch vide office order dated 24th February, 2020, as prayed in the instant petition therefore nothing is left for further adjudication in this matter.
3. The instant petition has become infructuous and is accordingly disposed of.
CHANDRA DHARI SINGH, J APRIL 12, 2022 gs/ct Signature Not Verified Signed By:GAURAV SHARMA Signing Date:14.04.2022 12:10:33