VED PAL SINGH RANA Vs. STATE

JUDGEMENT

(1.) This petition under Sections 397/401 read with Section 482 of the Code of Criminal Procedure/1973 (for short. "Cr.P.C") is directed against the order dated 2nd September, "1999 passed by Metropolitan Magistrate, Delhi accepting the cancellation report submitted by the Investigating Officer in case FIR No.263/99 under Sections 186/ 189/341/353/332/500/504/506/34. and 120- B IPC, P.S.I. Estate, New Delhi registered on the complaint filed by the petitioner against Special Commissioner (Inst), Deputy Commissioner, Police (for short, "DCP") and ex-Inspector of Delhi Police, respondent Nos. 2 to 4 respectively.

(2.) Facts in brief are that petitioner joined Delhi Police as Sub-Inspector in the year 1969; he was promoted as an Inspector in 1987; he served as SHO at different Police Stations. On 5th June, 1999, he filed a complaint against the respondent Nos. 2 to 4 alleging that:

(3.) On the above allegations, contained in the complaint case was registered. Investigations were carried out by a senior level officer/ACP, After completion of investigation, a cancellation report was submitted stating that the allegations were not substantiated. The petitioner filed objections. The learned trial court by the impugned judgment and order dated 2nd September, 1999 accepted the cancellation report, observing: