KARTAR SINGH Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside/quash impugned order dated 06.02.2019 passed by learned ASJ, (North) District Courts, Rohini Courts Delhi in the interest of justice and equity.

(2.) Brief facts of the case are that in the intervening night of 29/30.08.2018 at about 1:00 AM, petitioner No.l was informed by Mr. Vikas, friend of Mr. Ashish Kumar s/o petitioner No.l, that Ashish Kumar has been arrested by the local police and taken to Police Station, Alipur, Delhi. Petitioner No.l, at about 1:46 AM, contacted Police Station, Alipur at landline No.011-27202265 asking whereabouts of his son. The Duty Officer informed petitioner No.l that no person named Ashish Kumar has been arrested or detained in Police Station, Alipur, Delhi.

(3.) Thereafter, petitioner No.l contacted said Mr. Vikas on his mobile and shared with him information supplied by the Duty Officer qua Ashish Kumar. However, said Mr. Vikas reiterated his information qua arrest of Ashish Kumar and told petitioner that he was waiting for petitioner no.l outside the police station.