CHETAN SHARMA Vs. STATE & ANOTHER

JUDGEMENT

(1.) This order would dispose of the aforestated application filed by Chetan Sharma @ Chetan Prakash in this writ petition, which was disposed of on 28th July, 2010 by the following order:-

(2.) This order refers to an earlier order dated 9th January, 2008 passed in Writ Petition (Criminal) No. 29/2008 titled Chetan Sharma v. State and Anr. We would also like to reproduce this order for the sake of clarity:-

(3.) As is apparent, Chetan Sharma is the writ petitioner, who had conducted sting operations and had statedly captured audio-video recordings of police officers and officers of the MCD taking bribes from public. The petitioner, as a public spirited person, wanted action be taken in terms of the prayer clauses quoted in the order dated 28th July, 2010.