NAVIKA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition filed under Article 32 of the Constitution of India, the petitioner has prayed for the following substantive reliefs,

(2.) The particulars of different FIRs/criminal complaints filed against the petitioner, of which the reliefs are sought in the present petition, are as under:

(3.) It is the case on behalf of the petitioner, who at the relevant time was the anchor who conducted the News hour Debate telecasted on Times Now on 26/5/2022, that with respect to the aforesaid FIRs/criminal complaints in case of another co-accused - Nupur Sharma, this Court vide order dtd. 10/8/2022 in Miscellaneous Application No. 1238/2022 in Writ Petition (Criminal) No. 239/2022 has transferred the respective FIRs/complaints to IFSO Unit of Delhi Police for the purpose of investigation. Therefore, it is the case on behalf of the petitioner that similar order may be passed in case of the petitioner also who is the co-accused in the transferred FIRs/complaints as there cannot be two investigating agencies with respect to same FIRs/complaints.