IRFAN JAVED QURESHI Vs. STATE

JUDGEMENT

(1.) This is a petition for quashing of notice dated 11.07.2019 issued under Section 50 of the Delhi Police Act, 1978 to the petitioner.

(2.) Learned counsel for the petitioner has drawn the attention of this court to the notice dated 11.07.2019. As per notice, the petitioner is said to be involved in seven cases. Learned counsel however states that out of seven cases mentioned therein, case no. 1, 2 and 3 stand compounded, case no. 3 and 4 stand quashed and case no. 5,6 and 7 are still pending. He further states that notice issued by Additional DCP is without any application of mind and there no material on record before the concerned Additional DCP to the effect that witnesses are being threatened in any manner by the petitioner. It is, therefore, prayed that the notice does not fulfill the requirement of Section 50 of D.P. Act and is required to be quashed.

(3.) Learned counsel for the petitioner in support of its contention has also relied upon a judgment of this Court titled as Karan Singh Vs. Deputy Commissioner of Police, (West Delhi), CRL.Writ Appeal No. 61/1982 decided on 19.03.1987.