JOGINDER SINGH Vs. RAMANAND

JUDGEMENT

(1.) By these petitions, the petitioners have assailed an order dated 30th May, 2009 passed by learned Additional Chief Metropolitan Magistrate (ACMM) - III, New Delhi under Section 156(3) Cr.P.C. directing SHO to register an FIR on the complaint of the respondent no.1/complainant.

(2.) A perusal of order of learned MM would show that the learned ACMM deemed it fit that investigation into the serious nature of allegations be made by the police. The allegations leveled by the complainant against the petitioners and others were regarding manipulation and fabrication done in the official record resulting into demolition of house of complainant illegally.

(3.) I have perused the complaint filed by complainant/respondent no.1. A perusal of complaint would show that on 4th August, 2006 house of respondent no.1 was demolished. The respondent alleged that this house was illegally demolished on a wrong identification made by officials of Land Acquisition Collector, officials of SDM Vasant Vihar about his land as acquired land and demolition work was carried under directions of ADM. He alleged that all this was done to benefit land mafia and successors of late Shri Raja Ram. He therefore made 14 persons as the accused/respondents in his complaint. In the complaint, the allegations were made about tampering with the record of Aks-cizra and it was alleged that the field book of khasra no.218 was tampered and manipulated. Copy of the award was also manipulated as figure "218/1 " was changed to figure "218/2 ". After entertaining complaint filed by respondent no.1, the learned MM had called a report from police and the police filed a status report stating that the matter was of civil nature however, the allegations of manipulation in the official record would need investigation.