FAZLUR REHMAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) VIDE order dated 20.09.2011, following order was passed:

(2.) LD . counsel for the petitioner submits that the Registrar of this Court had received the instant petition on 27.08.2011 in the form of a letter from jail. The same was placed before a Committee on PIL, the said Committee vide its communication dated 05.09.2011 was of the opinion that, the present letter/petition be listed on the judicial side, this cannot be treated as a PIL. Hence, the petition before this Court.

(3.) LD . counsel for the petitioner further submits that Vide this petition the petitioner has submitted that the complainant Nivedan Bhardwaj R/o 4/2, Shanti Niketan, New Delhi lodged a complaint with police station, Special Cell, with the allegation that on 14.11.2003. He received a call on his mobile No.9811355500 from a underworld gangster, namely, Fazlur Rehman from mobile No.971507703816 demanding the ransom of  50,00,000/ - and directing him to arrange the same upto 18th November, 2003.