I S SIROHI Vs. COMMR OF POLICE

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal arises out of the judgment and order dated 18th september, 2007 passed by the Delhi High Court in Writ Petition (Crl.)No. 1225 of 2007 filed by Shri I. S. Sirohi, the appellant herein, who is the father-in-law of Mrs. Deepti Sirohi, the respondent No. 4 herein. The writ petition was disposed of by the high Court on 18/09/2007 by a non-speaking order, which reads as follows:-"in the circumstances of the case we feel that such a writ petition does not lie. Dismissed. "

(3.) TODAY, when the matter was taken up, we had occasion to speak to the respondent-wife, the two children, Ruchira, aged approximately 10 years, and rajat, aged 7 years, the parents-in-law of the respondent 4-wife and their respective counsel.