JITENDER KUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner lodged a complaint dated 15.10.2009 for the incident of 05.10.2009 to SHO Sector 16 Rohini, Delhi regarding assault, beatings and criminal intimidation against Rakesh Rana who threatened the petitioner with dire consequences. The complaint dated 05.10.2009 reads as under:-

(2.) AFTER this assault, the petitioner went to hospital Dr. Baba Saheb Ambedkar Hospital, Rohini, wherein, it is recorded on MLC as case history of alleged physical assault at 12.30pm on 05.10.2009 and further recorded that the petitioner sustained injuries on mastoid region, tinnitus both ear and low hearing, reddish urinal discharge etc.

(3.) THEREAFTER on 09.02.2011, the petitioner was again given beatings and assaulted by Mr. Rakesh Rana with baseball stick. Mr. Rakesh Rana was possessing revolver and threatened the petitioner and his mother to kill them. A call at No. 100 was made when SI Jitender Joshi from P.S. K.N. Katzu Marg came who instead of taking the petitioner to the hospital took the petitioner to Police station thereby causing delay for treatment.