RAJ KUMAR KHATANA Vs. STATE AND ORS.

JUDGEMENT

(1.) The petitioner Raj Kumar Khatana is presently posted as Assistant Commissioner of Police in Delhi. He has invoked the writ jurisdiction of this Court with a prayer to quash the strictures and directions passed by learned ASJ -03 (North -East District), Karkardooma Court in the judgment dated 20.01.2016 in Session Case No. 44592/2015 (in Case FIR No. 222/2010 under Sec. 304 -B/302/498 -A IPC PS New Usman Pur).

(2.) The learned ASJ in the judgment dated 20.01.2016 has noted down the lapses in the investigation and issued directions to the Commissioner of Delhi Police that the petitioner shall not be assigned any investigation or supervision of investigation in any case and if already assigned, the same shall be withdrawn immediately. Departmental action against the petitioner was recommended with further direction to file action taken report within four weeks of receipt of the order.

(3.) In para 19 of the judgment, proceedings under Sec. 195 read with Sec. 344 CrPC have been initiated against PW -13 Ct.Naseem. PW -13 Ct.Naseem has not filed any petition challenging the initiation of proceedings against him under Sec. 195 read with Sec. 344 Cr.P.C.