AMITABH VARMA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) It is alleged that, the petitioner under most extraordinary circumstances has filed this petition with the prayer that the respondents be directed to register an FIR under Section 323, 327,347, 352, 356,365,379,384,392,420 and 506 IPC. It is also prayed that on the basis of the petitioner's complaints dated 28.6.2002 and 1.7.2002 Investigation be carried out and action be taken In accordance with law. It is also prayed that the petitioner be awarded exemplary costs and compensation.

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

(3.) It is alleged that the petitioner is a leading and an eminent Neurologist of the country and he is the Honorary Physician to the President of India. On 20.3.1999 he purchased a Tata Safari vehicle on hire purchase basis with a loan of Rs.6,23,000 from the 3rd respondent finance company. It Is mentioned in the petition that against the said loan a total sum of Rs.7,38,692.10 has been paid by the petitioner.