NEETA BHARDWAJ Vs. KAMLESH SHARMA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These matters pertain to the Kalkaji Mandir, which this Court has been hearing from time to time. These are part-heard matters.

(3.) On the last date of hearing i.e., on 20/2/2024 this Court had directed the Delhi Police to conduct an investigation and submit a detailed report stating as to who were the persons responsible for the incident that took place on the intervening night of 27/28/1/2024 within the Kalkaji mandir premises as a result of which several got injured and one women passed away. The Delhi Police has filed its status report pursuant to order dtd. 20/2/2024. The said status report reads as under: