BOOP SINGH TYAGI Vs. STATE

JUDGEMENT

(1.) Petitioner had let out its premises at U-38-A, Shakarpur, Delhi to one company called M/s.Shrestha Priya Finance & Investment Limited. The company wound up and a case of cheating (FIR No.101/2000) was registered against it under Sections 406/420/34 IPC at P.S.Shakarpur on the complaint of some investors. Its office at the premises was said to have been sealed and then again re-opened and its office record was transferred to Malkhana of Police Station. It also transpires that when investigation of FIR No.101/2000 was transferred to Crime Branch, petitioner was found in possession of the premises.

(2.) Be that as it may, it was in this background that petitioner was booked in two FIRs - FIR No.428/2000 under Sections 454/380 IPC and FIR No.433/2000 under Section 188 IPC. He challenged both FIRs in this petition. The first one was quashed by court order dated 4.9.2001 but the second one survived and now it is to be seen whether this would also go.

(3.) This FIR under Section 188 IPC charges petitioner of disobeying Police Commissioner's orders contained in notification dated 22.6.2000 requiring house owners to inform the concerned police stations about the particulars of the tenants to whom the premises was let out or sublet by them.