RAKESH KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) This is a petition under Article 226/227 of the Constitution seeking the following reliefs:-

(2.) The case of the petitioner is that he had gone to Paharganj, Delhi on 27 th October 2009 and handed over the key of his house to one Bhagwan Dass, who was requested to take care of the house. It has been further alleged that in the night of 30th November 2009, accused Sandeep and Deepu came to house of the petitioner and met Bhagwan Dass. They gave some tobacco to him, on chewing which, Bhagwan Dass became unconscious. Thereafter, Sandeep, Deepu, Sonu, Bunty and Shekhar looted the household articles, jewellery, etc. from the house of the petitioner.

(3.) A perusal of the status report filed by the State would show that FIR No. 345/2009 under Section 380 of IPC has already been registered and investigation has already been taken up. Statements of witnesses, including that of Bhagwan Dass, have also been recorded. It has also been stated in the status report that Sandeep and Deepu were interrogated at length but, nothing incriminating came out against them. As regards Sonu, Bunty and Shekhar, it has been stated in the status report that Bunty and Shekhar were interrogated but, nothing incriminating was found during their interrogation. The third person Sonu could not be found at his house and efforts are being made to trace him and then interrogate him.