Delhi High Court: While taking cognizance, on a joint verbal complaint by the convict and his counsel, qua verbally abusive behavior by the investigating officer of the convict’s case outside the Court’s precinct, the Single Judge Bench of Arun Monga, J, opined that the investigating officer could not turn his Khaki to such level of arrogance that would allow him to misbehave and threaten officer of the Court. Accordingly, the Court directed an investigation into the entire matter by an officer not below the rank of Assistant Commissioner of Police.
The investigating officer in the below titled case had misbehaved with the person accused in the instant case as well as the counsel representing the accused. He had not only verbally abused the accused and his counsel but had also threatened and intimidated them with dire consequences, just short of physically assaulting them.
The Court noted that such misbehavior on part of the investigating officer could not be countenanced under any circumstances as is supposed to be a protector of law and not a predator. Consequently, the Court directed registration of zero First Information Report as well as an investigation into the matter by an officer not below the rank of Assistant Commissioner of Police.
Furthermore, it was brought to the Court’s notice that the investigating officer had tendered an unconditional apology by the later half of the Court session, however, the Court directed submission of apology in writing by way of an affidavit.
[Rameshwar v. State Govt. of NCT Delhi, Crl. A. No. 284 of 2025, decided on 22-9-2025]
Advocates who appeared in this case:
For the Petitioner: Himanshu Gupta, Advocate
For the Respondent: Sanjeev Sabharwal, Arun Khatri, Shelly Dixit, Advocates