Delhi High Court - Orders
Meena Sharma vs Union Of India & Ors on 15 September, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1379/2021
MEENA SHARMA ..... Petitioner
Through Mr. Ashwini Kumar Upadhyay,
Advocate
versus
UNION OF INDIA & ORS ...... Respondents
Through Mr. Ajay Digpaul, CGSC for UoI
Mr. Ranbir Singh Kundu, ASC for the
State with SI Nitu Singh, PS Uttam
Nagar
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 15.09.2021
1. This petition under Article 226 of the Constitution of India has been filed with the following prayers:-
"a) direct Delhi Police (Crime Branch and EOW) to investigate collusion of IOCL staff and bank employees, in addition to the criminal conspiracy for wrongful gain, cheating, fraud, forgery, dishonest misappropriation of property, criminal breach of trust, dishonestly inducing delivery of property, cheating by personation, concealment of property and falsification of petition's account;
b) direct the ED to investigate money laundering, benami transactions, disproportionate assets and other economic offences, committed by the fraudsters involved in this gigantic fraud;
c) direct SFIO to investigate corporate, capital market & forensic fraud, violation of accounting, company, taxation & information technology laws, committed by the fraudsters involved in this massive W.P.(CRL) 1379/2021 Page 1 of 2 scam;
d) appoint receiver or forensic auditor as pass appropriate directions for recovery of petitioners' hard-earned money expeditiously."
2. After some arguments, Mr. Ashwini Kumar Upadhayay, learned counsel for the petitioner seeks permission to withdraw the present petition to take such steps as available to him in accordance with law.
3. The petition is dismissed as withdrawn.
SUBRAMONIUM PRASAD, J SEPTEMBER 15, 2021 hsk W.P.(CRL) 1379/2021 Page 2 of 2