YASHPAL SEHRAWAT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of this petition, the petitioner is seeking a direction for registration of FIR with regard to the incident dtd. 1/2/2020 against the respondent/police officials.

(2.) The petitioner has also claimed compensation to the tune of Rs.5.00 crores from the respondents.

(3.) In brief, the facts of the case are that in the intervening night of 21/22/12/2019, complainant Ganga Ram, son of Sh. Balak Ram filed a complaint vide DD No. 24B dtd. 19/12/2019 in the police station Vasant Kunj South. In the complaint, it was alleged that some persons including the petitioner no.l were trying to construct a boundary wall at the land in question, by virtue of which, SI Bhagwan Singh along with staff rushed to the spot i.e Khasra No. 1192, 1193, 1236 and 1237/1, Village Rangpuri, Near Shamshan Bhumi, New Delhi where one other person namely Rishipal, brother of the petitioner no.l met and after that all of them including some other ladies belonging to their respective families who were also present at the spot started quarrelling with each other and had very hot arguments among on the issue that which part of the above said land belongs to which party and were threatening each other in abusive language creating nuisance in the vicinity. All the above mentioned persons were showing their possession over the land and were threatening each other for dire consequences. Hence keeping in view the prevailing circumstances action under Sec. 107/150 Cr. P.C and 145 Cr.P.C was initiated in the matter. At the time of initiating the action all the parties were directed to maintain the status quo in the disputed land till the disposal of the matter before the concerned court.