Xxxxxx Xxxxxx vs The State Govt. Of Nct Of Delhi & Ors on 11 April, 2023

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Delhi High Court - Orders

Xxxxxx Xxxxxx vs The State Govt. Of Nct Of Delhi & Ors on 11 April, 2023

Bench: Anup Jairam Bhambhani

                          $~63
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(CRL) 982/2023
                               XXXXXX XXXXXX                                ..... Petitioner
                                               Through: Mr. Jai S. Thakur, Mr. Vikas, Mr.
                                                        Arun Prakash Rai and Mr. Dinesh
                                                        Kumar, Advocates.
                                               versus
                                 THE STATE GOVT. OF NCT OF DELHI & ORS ...... Respondents
                                                     Through:     Mr. Sanjeev Bhandari, ASC for the
                                                                  State.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                              ORDER

% 11.04.2023 CRL.M.A. No. 9046/2023 (Exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.

W.P.(CRL) 982/2023 By way of the present petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure 1973, the petitioner prays for transfer of the investigation in FIR No.30/2023 dated 24.01.2023 registered under sections 376D/376/354C/506/34 of the Indian Penal Code, 1860 and sections 27/54/59 of the Arms Act, 1959 at P.S.: Ghazipur filed by her, to some other police station or investigating unit, on the allegation that the investigation is not being conducted in accordance with law.

2. The petitioner also seeks an order directing the DCP, East District to provide protection to the petitioner.

Signature Not Verified Digitally Signed W.P.(CRL) 982/2023 Page 1 of 2 By:NEERAJ Signing Date:13.04.2023 15:04:25

3. Mr. Jai S. Thakur, learned counsel appearing for the petitioner submits that the Investigating Officer has been remiss in investigating and pursuing the matter before the learned Trial Court, which is the essence of the grievance.

4. Issue notice.

5. Mr. Sanjeev Bhandari, learned ASC appears on behalf of respondents Nos. 1 to 3 on advance copy; accepts notice; and seeks time to file status report.

6. Let status report be filed within 04 weeks; response thereto, if any, be filed within 03 weeks thereafter; with copies to the opposing counsel.

7. Re-notify on 31st May 2023.

ANUP JAIRAM BHAMBHANI, J APRIL 11, 2023/uj Signature Not Verified Digitally Signed W.P.(CRL) 982/2023 Page 2 of 2 By:NEERAJ Signing Date:13.04.2023 15:04:25

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Delhi High Court - Orders