Delhi High Court - Orders
Pratibha Gupta vs Union Of India & Ors on 8 August, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1159/2016 & CRL.M.A. 1669/2019
PRATIBHA GUPTA .....Petitioner
Through: Ms. Somyashree, Ms. Vidhi Bangia
and Mr. Shaurya Olakh, Advocates
versus
UNION OF INDIA & ORS .....Respondents
Through: Ms. Manisha Agrawal Narain, CGSC
with Mr. Shivam Sharma, Advocate
for UOI
Mr. Yasir Rauf Ansari, ASC for the
State with SI Kapil Beniwal, P.S.
Punjabi Bagh
Ms. Sima Gulati and Ms. Diksha
Narula, Advocates for R-4
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 08.08.2025
1. Writ Petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. has been filed with the following prayers:-
"i. Pass directions appointing an independent forensic auditor to conduct forensic investigation into the affairs of the various concerns of the private respondents, particularly about the money trail and transfer of funds inter se in the various accounts of the private respondents and to/from the accounts of private respondents and other persons/entities/institutions with whom/which private respondents have close relationship or direct Respondent No. 1 to appoint independent forensic auditor;
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 11/08/2025 at 22:37:32 ii. Pass appropriate orders directing forensic auditor to submit a detailed report in a sealed cover to this Hon'ble Court qua the outcome of such forensic investigation;
iii. Pass appropriate orders directing respondent no. 1 to expeditiously conclude its investigation in relation to FIR No. 203/2018 under sections 406/420/120-B IPC dated 08.10.2018 PS: Economic Offences Wing, Delhi Police;
iv. Pass appropriate orders the forensic auditor to expeditiously conclude forensic investigation and assist the Investigating agency in its investigation; and/or v. Pass such other and further orders which this Hon'ble Court deems fit and proper in the facts of the present case may also be passed in favour of the applicant herein."
2. Learned Counsel for the Respondent No. 4 submits that the report by ICC has already been given on 05.02.2015.
3. The relief sought in the present after giving of the Report by ICC has become infructuous. There is no pending enquiry and therefore, no reconstitution of the ICC can be directed.
4. The Petition alongwith pending Application, is disposed of with liberty to the Petitioner to take steps as permissible under law.
NEENA BANSAL KRISHNA, J AUGUST 8, 2025 N 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 11/08/2025 at 22:37:32