SONU AGNIHOTRI Vs. CHANDRA SHEKHAR

JUDGEMENT

(1.) The appellant is serving as an Additional District and Sessions Judge in Delhi judicial service. The appellant has preferred these appeals for expunging adverse findings/remarks recorded against him in paragraphs 13 and 14 of the first impugned order dtd. 2/3/2023 by the Delhi High Court. The appellant moved an application before the Delhi High Court for expunging the remarks in paragraphs 11 to 14 of the first impugned order dtd. 2/3/2023. By an order dtd. 9/5/2023, the said application was rejected by the High Court. This is the second impugned order.

(2.) The appellant was dealing with an application for anticipatory bail filed by one Vikas Gulati @ Vicky in FIR No.221/2022 registered for the offences punishable under Ss. 380 and 411 read with Sec. 34 of the Indian Penal Code (for short, 'the IPC') with Defence Colony Police Station. The appellant had earlier rejected another application for anticipatory bail made by co-accused Sunita and Raj Bala on 2/1/2023. The anticipatory bail application of Vikas Gulati came up before the appellant on 21/1/2023. By a detailed order, the appellant rejected the said application. While rejecting the application, the appellant made certain adverse observations about the conduct of the police officers and issued certain directions. The following are the observations made by the appellant in the order:

(3.) The appellant observed that despite so many orders passed by the court, the updated status of cases pending against the accused had not been mentioned in the previous involvement report of the accused filed, along with a reply to the anticipatory bail application. Thereafter, the appellant issued the following directions: