Delhi High Court - Orders
Mohd Shabbir vs S.K Singh & Ors on 12 September, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~35 and 36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 1614/2023
MOHD SHABBIR .....Petitioner
Through: None.
versus
S.K SINGH & ORS. .....Respondents
Through: Mr. Siddharth Gupta, Standing
Counsel for MCD.
Mr. Niraj Kumar, Sr. Central Govt.
Counsel for R-5 with SI Braj Prakash,
P.S. Malviya Nagar.
Mr. N.S.Dalal, Ms. Nidhi Dalal, Mr.
Alok Kumar, Ms. Rachana Dala and
Mr. Karan, Advocates for R-3
(through Vc).
36
+ CONT.CAS(C) 8/2024
PARDEEP KUMAR .....Petitioner
Through: None.
versus
SH GYANESH BHARTI & ORS. .....Respondents
Through: Mr. Chetanya Singh and Mr. Samarath
Tyagi, Advocates for MCD.
Mr. N.S.Dalal, Ms. Nidhi Dalal, Mr.
Alok Kumar, Ms. Rachana Dala and
Mr. Karan, Advocates for R-3
(through Vc).
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 12.09.2025
1. This hearing has been done through hybrid mode.
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 15/09/2025 at 22:56:30 CONT.CAS(C) 1614/2023
2. Vide order dated 19.12.2023, the predecessor bench of this Court has observed as under:
"3. Mr Dalal, learned counsel appears for the owner of property- Sh. Gagan Sehrawat and has filed audio recordings as well as transcripts wherein the petitioner has been demanding money from respondent No.4 for not filing/proceeding with the contempt petition.
4. Prima facie, it seems that the conduct of the petitioner is contemptuous.
5. Issue notice.
6. Mr Abhinav Singh, learned ASC who is present in Court accepts notice for Delhi Police.
7. Let the entire transcript, case file be looked into by SHO- Malviya Nagar and give a report including forensic analysis within a period of eight weeks from today. Thereafter, appropriate action shall be undertaken."
3. Subsequently, a status report has been filed by SHO, P.S. Malviya Nagar, placing on record FSL report with regard to the audio and video recording and a CCTV footage handed over to them by respondent no. 4.
4. Report from the FSL as recorded in the status report reads thus:
"6. That the Forensic Science Laboratory examined the deposited exhibits and opined vide their examination report dated 31.12.2024 as under: -
a) On auditory analysis of audio recordings contained in folder namely "audio" in pen drive marked "Exhibit 1", by critical listening and subsequent waveform and spectrographic analysis, there was no indications of any form of alteration by using audio- analyst system.
b) On laboratory examination of audio-video files namely "MOV00016.avi" and "MOV00017.avi" in the pen drive marked "Exhibit-1", it was observed that each file contains one identified video shot. There is no indication of alteration in the identified video shot on the basis of frame-by-frame examination by using Video Analyst System. On auditory analysis of audio track of audio-
video recording, by critical listening and subsequent waveform and 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 15/09/2025 at 22:56:30 spectrographic . analysis, there was no indications of any form of alteration in audio recording.
c) On laboratory examination of audio-video file namely, "NVR ch8 main_20231019062424_20231019063625.dav" in the pen drive marked "Exhibit 1 ", it was observed that video file is continuous footage of CCTV recording. There is no indication of alteration in the CCTV recordings on the basis of frame-by-frame examination by using Video Analyst System. On auditory analysis of audio track of audio-video recording, by critical listening and subsequent waveform and spectrographic analysis, there was no indications of any form of alteration in audio recording. The copy of the Forensic Examination Report No. SFSLDLH- 3298/Phy (AV)-247/24/P(AV)-241/24 dated 31.12.2024 is annexed herewith as ANNEXURE- R5/1."
5. None appears on behalf of the petitioner.
6. Issue Court notice to the petitioner to be served through the concerned SHO, P.S. Malviya Nagar, for the next date of hearing. The notice shall indicate that the petitioner shall appear in person on the next date of hearing.
7. List on 13.01.2026.
CONT.CAS(C) 8/2024
8. None appears on behalf of the petitioner.
9. Issue Court notice to the petitioner to be served through the concerned SHO, P.S. Malviya Nagar for the next date of hearing. The notice shall indicate that the petitioner shall appear in person on the next date of hearing.
10. List on 13.01.2026.
AMIT SHARMA, J SEPTEMBER 12, 2025/bsr/dj 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 15/09/2025 at 22:56:30