Delhi High Court - Orders
Suraiya Praveen & Anr vs State & Ors on 23 April, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 899/2021
SURAIYA PRAVEEN & ANR. ..... Petitioners
Through: Mr Anurag Jain, Advocate.
versus
STATE & ORS. ..... Respondents
Through: Mr R. S. Kundu, ASC for State/R-1 to
R-5 with SI Himanshu.
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 23.04.2021 (Through Video Conferencing) CRL.M.A.6464/2021 Allowed, subject to all just exceptions. W.P.(CRL) 899/2021 & CRL.M.A. 6463/2021 The petitioners, vide the present petition make the following prayers:-
"(1) Issue a writ/order/direction in the nature of mandamus to set up a court monitored committee to conduct time bound enquiry into the complaints of the petitioners and take necessary legal action OR IN ALTERNATIVE issue a writ/order/direction in the nature of mandamus thereby directing/requiring/commanding the respondents to conduct time bound enquiry into the complaints of the petitioners by an officer not below the rank of Jt. Commissioner of Police and take necessary legal action. (2) Issue a writ/order/direction in the nature of Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:26.04.2021 16:24:30 This file is digitally signed by PS to HMJ ANU MALHOTRA.
mandamus thereby directing / requiring / commanding the respondents to ensure safety of the petitioners and their family members."
Notice of the petition and the application seeking directions is issued to respondent nos.1 to 5 and is accepted on behalf of respondent nos.1 to 5 by the learned ASC for the State. Initial submissions have been made on behalf of either side. The detailed status report is directed to be submitted by the State for the date 17.05.2021.
In the meantime, the State shall ensure that the lives of petitioner nos.1 and 2 are protected in accordance with law. Furthermore, qua the prayer that has been made by the applicants in CRL.M.A. 6463/2021 seeking preservation of the DVRs of CCTV cameras stated to have been taken away by the police officials while illegally raiding the house of the petitioners on the intervening night of 7/8.04.2021, apart from refuting the submissions made on behalf of the petitioners to the effect that there was no illegal raid conducted at the house of the petitioners, it is submitted on behalf of the State that there were no DVRs of any CCTV cameras taken away by the police.
ANU MALHOTRA, J APRIL 23, 2021 MK Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:26.04.2021 16:24:30 This file is digitally signed by PS to HMJ ANU MALHOTRA.