Delhi High Court
Criminal Procedure and EvidenceAdministrative and Public Law

DCP-supervised investigation complied with judicial directions; filing a closure report did not constitute contempt.

Smt Shashi Gulati vs State Govt Of Nct Of Delhi & Ors.

Delhi High CourtJUDGMENT: September 08, 20262 MIN READSOURCE JUDGMENT
DCP-supervised investigation complied with judicial directions; filing a closure report did not constitute contempt.. Smt Shashi Gulati vs State  Govt Of Nct Of Delhi & Ors.. Delhi High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioners filed four contempt petitions alleging wilful disobedience of the Delhi High Court’s judgment dated 23 August 2018 in W.P.(CRL) No. 1666/2013 and connected matters, which required the investigation to be conducted under the supervision of the Deputy Commissioner of Police (“DCP”).

Source reference: para. 1, p. 3

During the subsequent proceedings, the accused persons approached the Supreme Court in SLP (CRL.) No. 8277/2018.

Source reference: paras. 2–5, pp. 4–8

The Economic Offences Wing (“EOW”) thereafter sought permission from the Supreme Court to file a chargesheet, and its application was allowed on 21 January 2025; the proceedings were disposed of on 28 January 2025.

Source reference: paras. 2–5, pp. 4–8

The petitioners alleged that, instead of filing a chargesheet, the EOW filed a Closure Report, contrary to its earlier position, and that the Closure Report had not been prepared under the supervision of the DCP.

Source reference: paras. 6–8, p. 8

The respondents produced the original EOW file before the High Court for examination.

Source reference: para. 9, p. 8
02

Issues

Whether the filing of a Closure Report, instead of a chargesheet, constituted wilful disobedience of the High Court’s judgment dated 23 August 2018.

Source reference: paras. 6–8, p. 8

Whether the investigation and filing of the Closure Report were carried out under the supervision of the DCP and other senior EOW officers, as required by the earlier judgment.

Source reference: paras. 10–13, pp. 8–9
03

Law Applied

The Court applied the contempt-law requirement that disobedience must be wilful and deliberate before contempt jurisdiction can be invoked.

Source reference: paras. 1, 6–15, pp. 3, 8–9

It further applied the operative direction in the High Court’s judgment dated 23 August 2018 requiring the investigation to be conducted under the supervision of the DCP.

Source reference: para. 1, p. 3

The Court also considered the effect of the Supreme Court’s orders dated 21 and 28 January 2025 concerning the EOW’s request to file a chargesheet.

Source reference: paras. 3–5, pp. 4–8

No separate statutory provision or precedent is expressly cited in the judgment beyond these orders and the earlier directions.

Source reference: no citation
04

Reasoning

The Court examined the original EOW file rather than relying solely on the parties’ competing submissions.

Source reference: para. 10, p. 9

It found that the Closure Report had been considered by the Joint Commissioner of Police/EOW, Special Commissioner of Police/EOW, ACP, DCP-II/EOW, and other investigating officers.

Source reference: para. 10, p. 9

The record further showed that the Closure Report had been recommended and endorsed by the ACP and DCP.

Source reference: para. 11, p. 9

Consequently, the Court held that the investigation had in fact been conducted under DCP supervision, satisfying the requirement imposed by the 2018 judgment.

Source reference: para. 12, p. 9

The filing of a Closure Report, despite the EOW’s earlier intention to file a chargesheet, did not by itself establish wilful disobedience, particularly when the investigation had been supervised and approved by the competent senior officers.

Source reference: paras. 7–13, pp. 8–9
05

Holding

The Court found no merit in the allegations of contempt.

It accepted, on the respondents’ instructions, that the investigation had been duly conducted under the supervision of the DCP and other senior officers in accordance with the earlier judgment.

Source reference: para. 13, p. 9

The four contempt petitions were accordingly dismissed, and all pending applications were disposed of.

Source reference: paras. 14–16, p. 9
Delhi High Court

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Smt Shashi GulativsState Govt Of Nct Of Delhi & Ors.

Delhi High Court · September 08, 2026

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