SATPAL BATRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is a petition under section 482 Cr.P.C. for quashing of criminal proceeding arising out of FIR No. 350/2000, registered at P.S. Dabri under section 506/507 IPC.

(2.) THE said FIR was registered at the instance of complainant Swaran Singh on 06.04.2000 stating that the petitioner who was his tenant in shop at B- 6, H.No. 453, Railway Road, Kotkapuna, Farid Kot, Punjab had threatened him in January 2000 that he should forget about the shop and not even come close to it. It was further stated by the complainant that on 03.04.2000 he had received a letter from the petitioner warning him of dire consequences. THE complaint was made to SI Neeraj Chaudhary who recorded the statement of witnesses on 08.04.2000. THE petitioner was then arrested from his residence at Kotkapura and was released on bail after 15 days.

(3.) THE main contention of the counsel for the petitioner is that the Ld. MM has overlooked the report of ACP, Anti Corruption Branch while framing charges against the petitioner wherein he had been cleared of all the charges and irregularities were found in the proceeding carried out by the I.O. and S.I. in the case.