SACHINDANAND DABRAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned counsel for the petitioner submits that he does not wish to press prayer nos. (ii) to (vii). The prayer no. 1 is as follows :-

(2.) In this case, the petitioner has filed certain documents like C.D., statement of witnesses, written complaints etc. It is brought to our notice by the learned Chief Standing Counsel that no FIR has been registered in this case.

(3.) Hence, let a copy of this Writ Petition, along with the documents, which have been received by the learned Chief Standing Counsel, be sent to the Director General of Police, State of Uttarakhand, who shall examine the same, and give appropriate directions for initiation of investigation against any person, who is found to have violated the penal laws, or has profited illegally from COVID-19 testing. In the said process, the Director General of Police shall also afford a reasonable opportunity of hearing and production of documents to the petitioner by giving a special notice to him. The investigation shall be completed within a period of 120 days from today.