RAJESH KUMAR SINGHAL Vs. STATE

JUDGEMENT

(1.) ORDER

(2.) HEARD. In the FIR there was no allegation whatsoever against the petitioner regarding assault or injury to the complainant. It appears that subsequently a supplementary statement was recorded in which it was alleged that the petitioner had snatched some money from the complainant. In the absence of these allegations in the FIR, the supplementary statement cannot be safely relied upon especially for the reasons that the dispute between the parties appears to be on account of possession of some property.