PRABHASH KUMAR SINGH Vs. STATE & ANR.

JUDGEMENT

(1.) THE petitioner is feeling aggrieved as while submitting closure report in the case FIR No. 594/2004, PS Timar Pur registered on the basis of statement made by him, Kalandra was filed against him under Section 182 IPC. As per the contents of the FIR No. 594/ 2004 registered at PS Timar Pur under Section 365 IPC, petitioner Prabhash Kumar reported that he alongwith his wife Rohita Chakma was staying at B -2, Gandhi Vihar. They got married in Arya Samaj Mandir a day before in the presence of Anthony, Hemant and Sanjeev. He further informed that some people knocked his door in the night. When he opened the door, he and his wife both were given beating. They had taken away his wife as well Rs. 20,000/ -, one gold chain and two mobile phones.

(2.) IN the FIR, he also mentioned that the people who came to his house, belong to the same (native) place to which his wife belongs and named them as Rajiv Chakma, Sujiv Chakma, Ronald, Sumesh, Henry and Sonadan. He requested for appropriate action against them.

(3.) ON 11.02.2005, the cancellation report was submitted before the Court by SI Amarpal Singh. The Court accepted the cancellation report without any notice to the complainant.