SATISH KUMAR GOEL Vs. STATE

JUDGEMENT

(1.) This is a writ petition whereby the petitioner seeks a direction to the respondents to register an FIR in terms of the report/complaint made by the petitioner and for direction to respondents to pay a suitable compensation to the petitioner for the agony, harassment and torture suffered by him at the hands of the respondents.

(2.) The petitioner claims that Head Constable Suresh Chand of Police Station Maya Puri came to his shop located at Maya Puri Phase-II, Delhi and demanded a monthly payment of Rs. 500.00 from him which the other shopkeepers of the area were regularly paying to the police. On the refusal of the petitioner to pay the amount, the Head Constable threatened him of dire consequences. Again on May 12, 1998 at about 7 p.m. Head Constable Suresh accompanied with three other Constables of Police Station Maya Puri visited his shop and forcibly took away his younger brother Shri Pramod Goel and his servant to Police Station Maya Puri for ulterior motive of extorting money. Thereupon Pramod Goel called up one of his friend Balraj, a Constable in the Delhi Police on telephone. Pursuant to the call Balraj came to thePolice Station and enquired from SHO A.K. Sapra and Addl. SHO Manu Sharma, the reason for bringing Pramod to the Police Station. It is claimed that he was told that Pramod was brought to the Police Station in order ot compel Satish to come to the Police Station. He was allegedly told that Pramod will be released after the petitioner comes to the Police Station. Thereafter at the instance of Balraj, who spoke to the petitioner on telephone, he came to the Police Station alongwith his friend Bajrang. The petitioner was taken to the SHO by the Head Constable. It is alleged that the SHO became furious and started calling names to the petitioner and directed one of the Constables to handcuff him. The SHO also took out a country made pistol from the drawer of his table and asked the Constable to register a case against the petitioner for keeping a country made pistol. A demand of Rs. 50,000.00 was made by the SHO for releasing the petitioner. It is further alleged that the petitioner, while in handcuffs, was made to sit for two hours on the floor of the police station. He was man-handled and abusive language was used against him. Ultimately the petitioner was released on payment of Rs. 15000.00 to SHO A.K. Sapra who in turn handed over the same to Addl. SHO Manu Sharma.

(3.) The petitioner reported the matter to the Addl. Commissioner of Police Shri S.K. Jain on the morning of May 13, 1998 by means of a complaint. On May 19, 1998 Head Constable Suresh again visited the shop of the petitioner and threatened him of dire consequences if he failed to withdraw the complaint. He also threatened him at the instance of SHO A.K. Sapra that in case the complaint is not withdrawn, he shall be involved in false cases in the State of Haryana and Punjab. The petitioner thereafter sent a representation to the Lt. Governor of Delhi regarding the incident of May 12, 1998 and the threats extended to him by the SHO etc. The grievance of the petitioner is that despite the passage of time, FIR has not been registered by the police.