Parvesh vs Commissioner Of Police & Ors
2017 Latest Caselaw 7128 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+             W.P.(C) 10908/2017 & CM No.44631/2017

%                             Date of decision : 8th December, 2017


       PARVESH                                     ..... Petitioner
                           Through :    Mr. Kamlesh Kumar Mishra,
                                        Mr. Lal Babu Lalit, Mr. Sunil
                                        Kumar and Mr. Brijesh Kumar,
                                        Advs. along with the petitioner
                                        in person.
                           versus

       COMMISSIONER OF POLICE & ORS ..... Respondents
                    Through : Mr. Sanjoy Ghose, ASC with
                              Mr. Rhishabh Jetley, Adv. for
                              GNCTD.
                              Mr. H.S. Parihar and Mr.
                              Kuldeep S. Parihar, Avds. for
                              RBI.
       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                     JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition relates to the issue relating to the cases involving ATM frauds. Amongst the issues flagged, a grievance is made regarding investigation into 18 different instances of fraud at the same ATM.

2. It is submitted by the petitioner that similar instances of fraud

at the same ATM deserves to be investigated by the same Investigating Officer or by the Economic Offences Wing of the Delhi Police.

3. Several other aspects of investigation of such fraud have been pointed out by the petitioner.

4. We are of the view that the issue raised by the petitioner deserves to be examined by the respondents and a view thereon needs to be taken and, if necessary, appropriate guidelines be issued for the purpose of investigation of such cases.

5. This writ petition and application are disposed of with a direction to the respondents to examine the issues flagged by the petitioner as also to consider formulation of appropriate guideline for investigation of such fraud.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J DECEMBER 08, 2017 mk