AK SINGH Vs. STATE

JUDGEMENT

(1.) Ld. Counsel for the petitioner submits that on 11.01.2011, vehicle of the petitioner was impounded under Section 66 (B) of D.P. Act. On 21.01.2011, petitioner made a complaint to Commissioner of Police, Delhi, but no action on the complaint of the petitioner has been taken.

(2.) Simultaneously, petitioner made a complaint to ACP, Vivek Vihar, Delhi. Even said ACP did not take action.

(3.) On 14.02.2011, petitioner moved an application dated 14.02.2011 before the ld. Metropolitan Magistrate (Traffic) inter alia praying for the direction to the TI and ACP, Vivek Vihar to take photographs of the damaged bus no.DL-IPB-3581 and to prepare an inventory of articles removed from his bus while in the custody of the police, to get the damaged assessed from a Govt. approved valuar, so that the petitioner would be able to initiate appropriate legal action against the erring officials.