K.V. SAGAR Vs. GOVERNMENT OF NCT

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioner under Article 226 read with Article 227 of the Constitution of India, seeking transfer of investigation of FIR No.531/2020 dtd. 5/12/2020 from Police Station: Karol Bagh, Delhi to C.B.I., New Delhi.

(2.) At the outset, it may be observed that a similar W.P. (CRL.) No.601/2022 with identical prayer was dismissed as withdrawn vide order dtd. 22/3/2022.

(3.) In brief, the case of the petitioner is that on 16/1/2019, he purchased a pair of shoes from Woodland. Since the shoes were found to be defective, an online complaint was made. After lot of communications, the pair of shoes was taken back for repairs. The petitioner did not receive any response from the shoe company and, as such, a complaint was filed before the SHO, Police Station: Karol Bagh, New Delhi but FIR was not registered.