DEEPAK GUPTA Vs. JOINT COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner claims to have commenced the work of erection of a temporary tin shed on the roof above the second floor of house No.1090, Gali Raja Uggar Sain, Bazar Sita Ram, Delhi ? 110 006. A complaint thereof was made by the respondent no.5 Shri Satish Kumar Gupta to the police authorities and respondent no.4 Head Constable Rameshwar Kumar of PS Hauz Qazi visited the site and got the work stopped.

(2.) THE petitioner lodged a complaint against the respondent no.4 Head Constable Rameshwar Kumar, alleging that he had acted in connivance with the respondent no.5.

(3.) THE grievance of the petitioner is that the respondent no.1 Joint Commissioner of Police, instead of inquiring into the matter himself, again marked the same to the respondent no.3 Sub Inspector Dharambir Singh, Public Grievance Cell who in his report dated 26th April, 2011 again found no case for any proceedings against the respondent no.4 Head Constable Rameshwar Kumar to have been made out.