JAMIL AHMED ALIAS JAMILLUDDIN Vs. STATE OF DELHI

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking to quash an undated circular endorsed on 11.08.1999 issued by the Additional Commissioner of Police, Southern 'Range' permitting 'taking' of 'finger' prints and foot prints of thieves and burglars etc. and their names maintained in the dossier.

(2.) The petitioner has alleged that the impugned circular is violative of Rule 23.4 of the Punjab Police Rules. The learned counsel could not show as to how the impugned circular is violative of Rule 23.4 of the Punjab Police Rules. The impugned circular is an enabling circular which provides that the investigating WP (Crl.) 2368/2006 Page No. 1 of 2 agency can lift the foot prints and finger prints of any suspect suspected of committing either theft or burglary.

(3.) I do not find any unconstitutionality in the impugned circular. In my view taking of finger prints and foot prints is a part of investigation of a crime and falls within the realm of investigation of a criminal case registered against any suspect.