RAM NIWAS Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This criminal writ petition has been preferred against the order dated 1.2.2002 passed by the Additional Deputy Commissioner of Police and the same which was later affirmed by the Lt. Governor vide his order dated 20.3.2002.

(2.) Brief facts which are necessary to dispose of this petition are recapitulated as under.

(3.) It is alleged that the petitioner has been a victim of conspiracy because of his involvement in politics. It is alleged that in order to malign the reputation of the petitioner the rival party and its workers have been getting false cases registered against him in connivance with the local police. Since 1995 the following cases have been registered against the petitioner: <FRM>JUDGEMENT_146_DLT103_2003Html1.htm</FRM>