Prerna Paul vs Michael Ashish Mukherjee & Anr.

Court
Delhi High Court

$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI

% Date of Decision: 29.05.2026
CONT.CAS(C) 1747/2025
PRERNA PAUL .....Petitioner
+
Through: Ms. Shreya Singhal and Mr.
Shubhankar Choudhary, Advs.
versus

MICHAEL ASHISH MUKHERJEE & ANR. .....Respondents
Through: Ms. Avshreya Pratap Singh Rudy,
CGSC, Ms.Usha Jamnal, Ms. Nyasa
Sharma and Mr. Ankit Khatri, Advs.
and SI Sunil Gahlot on behalf of IO.

CORAM:

HON'BLE MR. JUSTICE SACHIN DATTA

The matter is taken up today as 28.05.2026 was declared a holiday on
account of ‘Id-ul-Zuha (Bakrid)’.


SACHIN DATTA, J. ( Oral )

CONT.CAS(C) 1747/2025 & CM APPL.31099/2026 (For Directions)
1. None appears for the respondent no.1, despite pass-over.
2. It is noted that vide previous order dated 08.05.2026, the respondent
no.1 was directed to remain present in Court. Despite the said directions, the
respondent no.1 is not present in Court today.
3. The present petition alleges wilful disobedience of the order dated
16.09.2025, passed by the Principal Judge, Family Court, Patiala House
Court, New Delhi in IDA No.25/2024. The said order inter - alia directs as
under:
“ In the meantime, the respondent is directed not to send any further e-

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CONT.CAS(C) 1747/2025 Page 1 of 5

Digitally Signed
By:UMANG
Signing Date:31.05.2026
20:43:32

mail either to the petitioner or her employer in any manner till the next
date of hearing. ”

4. The petitioner alleges that despite the aforesaid directions, the
respondent no.1 sent e-mail and communications through multiple e-mail
IDs including fabricated and impersonated accounts. It is alleged that the
communications contain false acquisition of adultery, data theft,
professional misconduct and fabricated allegations against the petitioner’s
brother including alleged involvement in criminal activities in United States
of America.
5. Vide order dated 08.05.2026, passed in the present proceedings, the
concerned SHO / IO was directed to file a status report. The said direction
was in continuation of the directions contained in the order dated
17.12.2025, passed in the present proceedings.
6. During the course of hearing today, a status report has been handed
over on behalf of the SHO, Safdarjung Enclave, New Delhi. The same
validate the allegations made by the petitioner. The said status report inter -
alia records as under:
“ 14. It is submitted that Shri Michael Ashish Mukherjee impersonated
the Petitioner’s brother by creating and using a fake email ID namely
[email protected] and circulated emails containing the
Petitioner’s brothers personal identification documents including
passport details, visa particulars, and residential information, thereby
allegedly compromising his privacy, safety and security.

15. It is submitted that Shri Michael Ashish Mukherjee submitted false
Complaints before multiple Authorities/Agencies in the United States of
America, with an intention to initiate coercive and adverse action
against the Petitioner’s brother.

16. It is submitted that, during the course of enquiry/investigation,

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CONT.CAS(C) 1747/2025 Page 2 of 5

Digitally Signed
By:UMANG
Signing Date:31.05.2026
20:43:32

requisite correspondence was addressed to Google seeking details and
information pertaining to the email accounts namely
[email protected] , [email protected] , and
[email protected] , which were allegedly used for
sending threatening and defamatory communications. It is further
submitted that in response thereto, Google furnished certain
information relevant to the investigation, including IP address details
associated with the email account [email protected] , and
further disclosed that the recovery email linked to the said account was
[email protected]

.
17. It is submitted that, with respect to the email account
[email protected] , Google furnished the recovery email
address as [email protected] and disclosed the linked
recovery mobile number as +91 9967405810. It is further submitted
that the email account [email protected] was found to
have been created on 19.09.2025 and, in relation thereto, Google
furnished the associated IP address bearing
No. 2409:4089:ac37:618b:8ce:c2b4:decf:d4b7 . It is additionally
submitted that upon technical analysis and resolution of the said IP
address, it was revealed that the said Email account had been operated
through mobile number +91 7905068217. It is also submitted that,
thereafter, details pertaining to another linked Email account namely
[email protected] were also sought from Google. In
response thereto, Google informed that the said E-mail account had
been created on 18.08.2010 and that the recovery email linked thereof
was [email protected]
. It is pertinent to mention that
Google further furnished the recovery mobile numbers associated with
the said account, namely +91 9967405810, +91 9598427321 and +91
7905068217.

18. It is submitted that, during the course of enquiry/investigation,
official communications/correspondence were addressed to Google
seeking subscriber details, recovery information, IP logs and other
relevant particulars pertaining to the email accounts namely
[email protected] , [email protected] ,
[email protected] , [email protected] and
[email protected] , which were allegedly used for
transmitting threatening, defamatory and objectionable
communications. A True Copy of the Communication/Notice dated

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CONT.CAS(C) 1747/2025 Page 3 of 5

Digitally Signed
By:UMANG
Signing Date:31.05.2026
20:43:32

18.02.2026 & 19.05.2026 sent to Google seeking particulars is annexed
herewith and marked as ANNEXURE A-02 (COLLY.)

.
19. It is submitted that, in response thereto, Google furnished certain
information relevant to the ongoing investigation and disclosed that the
recovery email linked to the concerned account was
[email protected] . It is further submitted that Google
further furnished the linked/recovery mobile numbers associated with
the said account, namely +91 9967405810, +91 9598427321, +91
9984563101 and +91 8726122464. A True Copy of the
Communicationed/responses dated 20.02.2026 and 20.05.2026
received from Google is annexed herewith and marked as
ANNEXURE A-03 (COLLY.)

.
20. It is submitted that, upon obtaining subscriber details of the
aforesaid mobile numbers during investigation, it was revealed that
mobile numbers +91 9598427321 and +91 7905068217 are registered
in the name of Rita Mukherjee W/o Raj Kumar Mukherji, resident of
120, Darbanga Colony, Allahabad Kty, Indian Press Chauraha,
Allahbad, Soraon, Uttar Pradesh – 211002. It was further revealed that
mobile number +91 9967405810 is registered in the name of Michael
Ashish Mukherjee S/o Raj Kumar Mukherjee, residing at the aforesaid
address. ”

7. Let the aforesaid status report be filed in the Registry of this Court
during the course of the day.
8. SI Sunil Gahlot who is present in Court affirms that on the basis of the
investigation done so far and the information uncovered, the allegations of
the petitioner are found to be genuine and there has been flagrant violation
by the respondent no.1 of order dated 16.09.2025, passed by the Principal
Judge, Family Court, Patiala House Court, New Delhi in IDA No.25/2024.
9. In the circumstances, the respondent no.1 is held guilty of committing
wilful disobedience of the said order dated 16.09.2025, passed by the
Principal Judge, Family Court, Patiala House Court, New Delhi in IDA

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CONT.CAS(C) 1747/2025 Page 4 of 5

Digitally Signed
By:UMANG
Signing Date:31.05.2026
20:43:32

No.25/2024, amounting to contempt under Section 2 (b) read with Sections
10 and 12 of the Contempt of Courts Act, 1971.
10. List for orders on sentencing on 15.07.2026 i.e., the date already
fixed.
11. Issue Non-Bailable warrants against the respondent no.1, to compel
his presence on the next date of hearing, to be executed through the
jurisdictional SHO.

SACHIN DATTA, J
MAY 29, 2026/ cl



Signature Not Verified
CONT.CAS(C) 1747/2025 Page 5 of 5

Digitally Signed
By:UMANG
Signing Date:31.05.2026
20:43:32