UNION OF INDIA Vs. W N CHADHA

JUDGEMENT

(1.) The above appeal is preferred before this court challenging the judgment of the High court of Delhi dated 2/09/1992 rendered in Criminal Writ Petition No. 501 of 1991 knocking down the very registration of the FIR (first information report) and all the proceedings arising thereon including the issue of the letters rogatory in the second round of the bout of this litigation.

(2.) The first round of the litigation came before this court on an appeal preferred by Shri H. S. Chowdhary challenging the order of the learned Single Judge, Justice M. K. Chawla of the High court of Delhi dated 19/12/1990 dismissing his petition on the ground that he has no locus standi to file his petition and a few other appeals preferred by the Union of India and some political parties which had been seriously litigated before this court on the earlier occasion and resulted in the pronouncement of an order dated August 27, 1991, giving only the conclusions and the final judgment on 28/08/1992 vide Janata Dal v. H. S. Chowdhary the decisions of which were rendered by this bench.

(3.) The synoptical resumption of the case of the prosecution leading to the initiation of the proceedings inclusive of the organic synthesis of the events and the circumstances veering the case have been encapsuled and presented in the order and judgment of this court rendered in the first round of the batch of appeals. Nonetheless, to assimilate the controversial issues both legal and factual involved, we would like to give a terse sketch, shorn of the detailed facts of the case, as borne out from the records, which has given rise to this appeal.