Delhi High Court - Orders
Rakesh Kumar vs Vijayanta Arya (Dcp) And Ors on 31 August, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 480/2020
RAKESH KUMAR ..... Petitioner
Through: Mr. Maninder Singh, Ms. Smriti
Asmita, Mr. Akash Seth and Mr. Ajay
Kumar Pipaniya, Advocates.
versus
VIJAYANTA ARYA (DCP) AND ORS ..... Respondents
Through: Mr. Shadan Farasat, ASC with Mr.
Shourya Dasgupta, Advocate.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 31.08.2020 CM APPL.20955/2020 (exemption from filing certified copies and attested affidavits) Exemptions are allowed subject to all just exceptions. The duly attested copy of affidavits and court fee shall be filed within one week of the resumption of the regular functioning of the Court. CONT.CAS(C) 480/2020
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel for the respondents. Learned counsel submits that admittedly no notice under Section 41 Criminal Procedure Code was issued prior to arrest of the petitioner. He under instructions submits that when attempts were made to approach the petitioner for questioning, he attempted to Signature Not Verified Digitally Signed By:KUNAL MAGGU CONT.CAS(C) 480/2020 Page 1 Signing Date:31.08.2020 19:34:17 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
escape and accordingly petitioner was arrested without a notice under Section 41 Cr.P.C. He prays for time to produce the relevant records.
3. At request, renotify on 10.09.2020.
4. Let the status report be filed before the next date of hearing.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J
AUGUST 31, 2020
rk
Signature Not Verified
Digitally Signed By:KUNAL
MAGGU CONT.CAS(C) 480/2020 Page 2
Signing Date:31.08.2020 19:34:17
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.