MANAGIUM JURIS LLP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present civil writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a Writ in the nature of Mandamus directing the respondents to de-seal the offices of the petitioner's law firm; to grant protection to Dr. Kislay Panday as well as for issuance of directions to the respondents/police officials not to interfere with the life and liberty of the office bearers and staff of the petitioner's firm.

(2.) The arguments of learned senior counsel for the parties as well as learned State counsel and learned counsel, appearing of the respondents-UOI, have been heard at length. 1 of 5 During the course of arguments, learned State counsel, on instructions from the Investigating Officer SI Munesh, has submitted that FIR No. 0261 dated 04.06.2019 under Sections 384, 464, 465 and 506 of the IPC at Police Station Udyog Vihar, District Gurugarm was registered initially against Vishal Shekhar with the allegations of trying to extort Rs. 10 crore from the complainant. It is further submitted that prime accused Vikash Shekhar has already been arrested and he has made disclosure statements indicting Dr. Kislay Panday as a person on whose instance, he has committed the offence. It is further stated that even the statements of some witnesses, i.e. Poorva Popli, Advocate and Siddharth Yadav, Advocate, who are working in the petitioner's firm, have been recorded under Section 161 Cr.P.C. and similarly statement of one other witness, namely Abhay Yadav, has also been recorded during investigation, which indicts the aforesaid Dr. Kislay Panday as an accused.

(3.) Learned State counsel, on instructions from the Investigating Officer SI Munesh, further submits that Ram Mani Panday, father of Dr. Kislay Panday, stands arrested on 27.06.2019 from Lucknow, U.P. and the matter is under active investigation and even Dr. Kislay Panday has been nominated as an accused. It is further submitted that both of them are already accused in some other pending FIRs in Delhi.