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Judgment
SANJEEV SACHDEVA, J.
The petitioner seeks quashing of order dated 29.11.2017 and also seeks setting aside of the complaint/Kalandra No. 128/2017 under Section 175
IPC for alleged violation of directions given under Section 91 of the Code of Criminal Procedure (Cr.P.C.), in FIR No.06/2014 under Section 7/13(l)
(d) Prevention of Corruption Act, 1988, Police Station Vigilance Cell.
Learned senior counsel for the petitioner submits that the TV Channel, for which the petitioner works, had conducted a sting operation with regard
to some of the Officers of the Delhi Police. Consequent to the sting operation, after due sanction, an FIR was registered against some of the officers
with regard to whom the TV Channel had aired the sting operation.
It is contended that notices under Section 91 Cr. P.C. were issued to the petitioner seeking certain information and records.
It is contended that, inter alia, what was sought, was the original devices, which were used for carrying out the sting operation as well as the
address of one Mr Deepak Sharma, who had downloaded the sting footage from the original devices to the DVD, which was provided to the Police
Authorities.
It is contended that insofar as the original devices are concerned, the said devices had also been used for carrying out sting operation with regard to
Muzaffar Nagar riots and the original devices have been submitted to the Uttar Pradesh Vidhan Sabha and are still in their custody.
It is contended that since the original devices are not in the power and possession of the petitioner, the petitioner had informed the Investigating
Officer the location of the devices. It is undertaken, under instructions, that as and when devices are returned, the same would be provided to the
Investigating Officer.
Insofar as providing the address of Mr Deepak Sharma is concerned, it was informed to the Investigating Officer that Mr Deepak Sharma was no
longer associated with the Channel and the Company did not have record of the ex-employees, who had left the Organization. Learned senior counsel
for the petitioner, however, without prejudice, submits that after the Kalandra was filed, the address of Deepak Sharma, as available in their records,
was provided to the Investigating Officer on 20.12.2017.
Learned Addl. PP under instructions from the Investigating Officers â€" ACP R.R. Khatana and Inspr. Vinay Kumar, submits that the requisite
information has been provided and no further information as off now is required.
Learned Senior Counsel for the petitioner, under instructions, submits that if any further information is called for, the same shall be provided.
In view of the fact that the requisite information has been provided and the cause for issuance of the Kalandra has already been redressed, no
further action is called for on the subject Kalandra. Accordingly, complaint/Kalandra M. Crl. No. 129/2017 under Section 175 of the IPC is dropped
and all the consequent proceedings emanating therefrom are quashed.
Order Dasti under signatures of the Court Master