JOLLY SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition filed seeking cancellation of the order passed by the Addl. Commissioner of Police (Crime) dtd. 11/11/2020, whereby the investigation in the FIR No. 105/2019 was transferred to PS Surajpur, Greater Noida, U.P.

(2.) Brief facts of the present case are that the petitioner made a complaint to PS Model Town against the accused persons vide Complaint No. LC-1844 dtd. 5/12/2018. As per the complaint, it is stated that the accused persons abducted the petitioner and took him to Noida for finalizing an import deal where there was extortion and he was also robbed of Rs.50,00,000..00 It is further stated that he was illegally detained at Surajpur and was also coerced to issue cheques worth Rs.5.75 crores. When no action was taken on his complaint, the petitioner moved an application under Sec. 153 Cr.PC before the concerned court at Rohini.

(3.) The Court of the learned Metropolitan Magistrate (MM), Delhi on 11/3/2019 passed an order stating "5. From the allegations and material available on record, clearly cognizable offence is made out and matter requires investigation. Accordingly, SHO concerned is directed to register an FIR in the present matter against the wrong doers in appropriate Sec. of law, without being influenced by the Sec. mentioned in the complaint." Pursuant to the said order, the FIR was registered at PS Model Town, Delhi.