MAHABIR PRASAD GUPTA Vs. STATE

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the Petitioners pray for a mandamus quashing FIR No. 481 of 1997 registered with Police Station, Vasant Vihar, New Delhi, under Section 406 IPC and further seek a declaration that the Respondents are acting in abuse and excess of authority conferred by law and are subjecting the Petitioners to harassment of criminal proceedings without there being any sufficient ground for taking any action against the Petitioners.

(2.) Brief facts of the case are that an information was given in writing by Govind singh Bisht, authorised signatory of Viacom Electronics Private Limited, to the Station House Officer, Police Station, Vasant Vihar, New Delhi, to the effect:

(3.) Learned counsel for the Petitioners is apprehensive that due to the dismissal of the writ Petition, Petitioner No. 1 Mahavir Prasad Gupta, shall be arrested. He prays that the operation of the judgment passed by us with regard to the arrest of Petitioner No. 1, Mahavir Prasad Gupta, should be stayed for a period of 5 days.