RACHIT KAPOOR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed under Articles 226 and 227 of the Constitution of India, read with Sec. 482 Cr.P.C with the following prayers;

(2.) In brief the facts alleged are that the Petitioner who appears in person is the son-in-law of one Mr. Deepak Chaudhary who was the president of Delhi Stock Exchange (1997-1998). It is stated that Mr. Deepak Chaudhary died on 24/7/1999. It is alleged that the demise of Mr. Deepak Chaudhary was unusual and that he was murdered by the accused persons who are alleged to be high dignitaries and officials.

(3.) It is further alleged that, one HUF account was illegally opened,and the opening of the said account came to the knowledge of the wife of the petitioner, who is the daughter of Mr. Deepak Chaudhary, while redeeming certain mutual funds from Aditya Birla Capital. These mutual funds were an investment by Mr. Deepak Chaudhary in the name of his son and daughter (wife of the petitioner herein).