Khushi Viswas & Anr. vs State Of Gnct Of Delhi & Ors.
2020 Latest Caselaw 2128 Del

                                      $~12

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                   Judgment delivered on: 07.07.2020

                                      +      W.P.(CRL) 973/2020

                                      KHUSHI VISWAS & ANR.                                   ..... Petitioners
                                                                 versus

                                      STATE OF GNCT OF DELHI & ORS.                          .....Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Ravi Dabas, Advocate.
                                      For the Respondent: Ms. Richa Kapoor, ASC for State.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. The hearing was conducted through video conferencing.

2. Status report has been filed. Same is taken on record.

3. Learned counsel for the petitioners confirms that the petitioners have been met by the officers of Police Station, Sultan Puri and have been provided the contact details of the beat staff as well as Division Officer and SHO, P.S. Sultan Puri.

4. Learned counsel for petitioners submits that as of now petitioners have no further apprehension as they are residing with the parents of petitioner No.2 and in case there is any further necessity, Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:07.07.2020 19:37:16 W.P(Crl) 973/2020 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

they shall contact the police officers on the mobile numbers provided.

5. In view of the status report and also the statement of learned counsel for the petitioners, no further orders are called for in the present petition.

6. The petition is accordingly disposed of.

7. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J.

JULY 07, 2020 rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:07.07.2020 19:37:16 W.P(Crl) 973/2020 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.