DILSHAD Vs. S R SUNDARAM

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner aggrieved by the order dated 28.06.2012 passed by the learned M.M., Delhi in Complaint Case No.56/1/2011 titled Dilshad vs. S.R.Sundaram and Ors. whereby application under Section 156(3) Cr.P.C. filed by the petitioner was dismissed by the Court and directions were given to the petitioner to lead pre-summoning evidence. The petitioner is also aggrieved by the order dated 04.12.2012 (mentioned in the petition as 04.12.2013) passed by the learned Addl. Sessions Judge, Delhi affirming the order of learned M.M. Prayer made in the present petition is for issuance of direction to the concerned authorities to register FIR on the basis of complaint made by the petitioner titled as Dilshad vs. S.R.Sundaram & others and take appropriate legal action against the respondents i.e. (1) Mr.S.R.Sundaram, I.P.S. (under training) posted at North-East District, Delhi, (2) Constable Ram Kumar posted with respondent No.1 S.R.Sundaram, (3) Narender Singh Rana, SHO, P.S. Nand Nagri, Delhi. State has been impleaded as respondent No.4 in this petition.

(2.) The case of the petitioner is that he is the owner of commercial vehicles i.e. EICHER bearing No.DL-1PG-6452 & DL-1LP-3052 and he has already paid the road tax and parking tax to the concerned authorities for his above said both vehicles.

(3.) The respondents No.1 & 2 and their associates used to demand bribe from the petitioner for parking his vehicles on the corner of the road. On refusal of the petitioner to pay the bribe, respondent No.2 harassed and humiliated the petitioner extending threat that his vehicles would be taken away.