Delhi High Court - Orders
Ranjit Sharma vs State & Ors on 27 September, 2019
Author: Manmohan
Bench: Manmohan, Sangita Dhingra Sehgal
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2255/2019
RANJIT SHARMA ..... Petitioner
Through Mr.K.K.Rai, Sr.Advocate with
Mr.Anshul Rai, Mr.Ramkrishna
Veerendra, Mr.S.K. Pandey and
Mr.Aman Yadav, Advocates with
petitioner in person.
versus
STATE & ORS. ..... Respondents
Through Mr.Rahul Mehra, standing counsel for
the State with Mr.Chaitanya Gosain,
Advocate.
Mr.D.Abhinav Rao, Advocate for
R-2.
Dr.Abhishek Manu Singhvi,
Sr.Advocate with Mr.B.Shravanth
Shanker, Advocate for R-3.
DCP Dr.Joy N.Tirkey with ACP
Surender Kumar Gulia and SI Gunan
Singh.
Mr.Amit Mahajan, Advocate for the
son of Mr.Umesh Sharma.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
ORDER
% 27.09.2019 Crl.M.A.No.36972/2019 Today learned standing counsel for the State has handed over a copy of the FIR as well as the statements of Ms. Satula Devi and Ms.Renuka Devi recorded under Section 164 Cr.P.C. in a sealed cover. The same is directed to be kept in the safe custody of the concerned Deputy Registrar. The State has also handed over a status report which is taken on record.
Learned counsel for the Ms. Uma Devi applicant-respondent no.3 has handed over a copy of the rejoinder-affidavit to the present application. The same is also taken on record.
Learned counsel for Dr. Mahendra Prasad-respondent no.2 states that a car and a driver shall be provided to Ms.Satula Devi round the clock from today itself.
The statement made by learned counsel for Dr. Mahendra Prasad-respondent no.2 is accepted by this Court and said respondent is held bound by the same.
DCP Dr. Joy N. Tirkey states that he had met Dr. Mahendra Prasad-respondent no.2 after the last hearing on 25th September, 2019 and there has been no deterioration in his health.
Mr. Rahul Mehra, learned Standing counsel for the State, on instructions, states that investigation is at a crucial juncture and if Ms. Uma Devi applicant-respondent no.3 is allowed to meet Dr. Mahendra Prasad-respondent no.2, it could have an adverse impact on the investigation.
It is pertinent to mention that in the status report handed over today, it is stated that Ms. Uma Devi-applicant-respondent no.3 has temporarily shifted to a five star hotel (Taj Man Singh) New Delhi.
At joint request, list on 10th October, 2019. Order dasti under the signature of Court Master.
MANMOHAN, J SANGITA DHINGRA SEHGAL, J SEPTEMBER 27, 2019 KA