Raj Kumar vs State & Ors
2019 Latest Caselaw 5875 Del

$~5
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of decision: 21.11.2019

+     CRL.M.C. 4845/2019 & Crl. M.A. 36748/2019
      RAJ KUMAR                                              ..... Petitioner
                          Through        Mr. Archit Upadhayay, Adv. with
                                         petitioner in person

                          versus

      STATE & ORS                                          ..... Respondents
                          Through        Mr. Hirein Sharma, APP for State
                                         ACP Chandra Kumr Singh with SI
                                         Ajay Kumar, PS Kashmere Gate

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

1. Vide order dated 24.09.2019, the Commissioner of Police, Delhi was

directed to assign the enquiry of this case to an officer not below the rank of

ACP as per Rule 7 of SC & ST (Prevention of Atrocities) Act 1989 who

shall deal the complaint of the petitioner.

2. It was made clear that if the officer found substance in the complaint,

then action was to be taken.

3. It was further directed that the report of the action taken shall be filed

before this court at least 3 days before the next date of hearing.

4. Learned APP appearing on behalf of State submits that due to the

recent issue that had taken place in Tis Hazari Courts and other District

Courts, the ACP had to take care of the law and order situation, therefore,

there is little delay in concluding the enquiry. Learned APP submits that

enquiry is at the advance stage and shall be completed within twenty days.

5. He has assured this Court to complete the enquiry with approval, if

any, of the commissioner of police within twenty days from today.

6. In view of above, the petition is disposed of.

7. It is made clear that if the enquiry is not completed within the time

sought, the petitioner is at liberty to move application for revival of the

present petition.

8. Pending application also stands disposed of.

(SURESH KUMAR KAIT) JUDGE NOVEMBER 21, 2019 ms