Teli Tangum Camdir vs State Nct Of Delhi & Ors
2026 Latest Caselaw 2269 Del

Delhi High Court

Teli Tangum Camdir vs State Nct Of Delhi & Ors on 16 April, 2026

                          $~82
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                               Date of Decision: 16thApril, 2026
                          +    W.P.(CRL) 1212/2026
                               TELI TANGUM CAMDIR                                  .....Petitioner
                                               Through: Mr. Tushar Singh, Mr. Akhilesh
                                                         Yadav, Ms. Akshra Arshi and Ms.
                                                         Rachana, Advocates.
                                               versus
                               STATE NCT OF DELHI & ORS.                        .....Respondent
                                               Through: Mr. Yasir Rauf Ansari, ASC for the
                                                         State with Mr. Alok Sharma,
                                                         Advocate.
                                                         Insp. Rishi Sharma.
                               CORAM:
                               HON'BLE MR. JUSTICE MANOJ JAIN
                                               J U D G M E N T (oral)

1. One Ms. Teli Yalgar underwent one cosmetic surgery i.e. abdomen Liposuction and fat transfer on 15.10.2024 at Dezire Clinic, Safdarjung Development Area, New Delhi-110016.

2. According to family members of Ms. Teli Yalgar, the abovesaid surgery was conducted in unprofessional and negligent manner, which resulted in unfortunate death of the abovesaid young girl, in her twenties.

3. Based on report lodged by the brother of the deceased, FIR No. 69/2025 dated 30.01.2025, registered by P.S. Safdarjung Enclave, for commission of offences under Sections 106/3(5) of Bharatiya Nyaya Sanhita (BNS), 2023.

4. The prayer in the present petition is very concise and limited and the petitioner, primarily, wants the concerned police station to conclude the investigation in a time-bound manner, while taking appropriate steps as well.

5. It is submitted that on previous occasion also, an application was filed

before the learned Magisterial Court seeking monitoring of the investigation but there is no positive outcome despite there being direction given by the concerned Magisterial Court.

6. Learned Standing Counsel (Crl) for the State appears on advance notice with I.O.

7. It is informed that a letter has already been sent to Medical Director, Lok Nayak Hospital on 19.02.2026 requesting for constitution of a Medical Board for opinion with respect to the alleged medical negligence.

8. Learned Standing Counsel (Crl) for the State assures that there would not be any further delay in the matter and delay is purely on account of the fact that the Medical Board has yet not been constituted.

9. The present petition is disposed of with the direction that the concerned Medical Director, Lok Nayak Hospital shall take immediate steps and would constitute a Medical Board, if not already constituted in terms of communication dated 19.02.2026 forwarded by Health and Family Welfare Department, GNCTD, Delhi. The monthly status report shall be filed by Investigating Agency before the Jurisdictional Magistrate apprising about the status of the ongoing investigation.

10. Needless to say, if there is no requisite development in the ongoing investigation, the petitioner would be at liberty to file petition afresh before this Court.

11. The present petition is disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE APRIL 16, 2026/ss/sa