LAWS(DLH)-1970-5-52

RAM KUMAR Vs. STATE

Decided On May 08, 1970
RAM KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner who claims to be a tenant of the premises No. 456, Mahabir Bazar, Cloth Market, Delhi, for the last 30 years under his then landlord Shri Rup Narain, wants the proceedings initiated on a police challan, under S.448, Penal Code, to be quashed.

(2.) The necessary facts in brief are that the petitioner's close relation, Shyam Lal, who died on 30th December, 1966, was living with the petitioner in the said premises. The petitioner continual to remain in the premises even after Shyam Lal's death.

(3.) On 4-1-1967, the ASI of Police Station, Lahori Gate, Delhi (also called Shyam Lal) arrested the petitioner and his two brothers, one of whom is an advocate, for allegedly committing an offence punishable under S.448, Penal Code. It is further complained that even though it is a bailable offence, the ASI refused to release them on bail but this is not a matter which need detain us at the moment.