AJAY GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Petitioner/Ajay Gautam seeking amendment of his Writ Petition.

(2.) Relevantly, the Writ Petition has been preferred by the Petitioner under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking a Declaration that the procedure adopted by the police to carry out enquiry/ investigation pursuant to Order dtd. 14/5/2016 passed by the learned Metropolitan Magistrate in Complaint under Sec. 156(3) Cr.P.C. for submitting Action Taken Report (ATR), is arbitrary, illegal and ultra vires, as it is in violation of Articles 14 and 21 of the Constitution of India.

(3.) The Petitioner has sought amendment of the Prayers in the Writ Petition as under:-