HARMINDER SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) By virtue of this Petition under Article 226 of the Constitution of India, the Petitioners seek protection of their life and liberty and transfer of the investigation of FIR No.267 dated 06.12.2012 registered in Police Station Bharat Nagar. This Court by an order dated 14.12.2012 directed the police to summon the Petitioners for investigation in the manner as indicated in the order. The learned counsel for the Petitioners states that in view of the directions given to the police, the Petitioners do not press their prayer 'A' in the Petition. However, the Petitioners, particularly, Petitioner No.1 does not expect fair and proper investigation of FIR No.267/2012 by the police of PS Bharat Nagar and the local police of North-West District and, therefore, prays for transfer of investigation either to the CBI or to some other unit of the Delhi Police.

(2.) Before proceeding further, it would be appropriate to have an insight into the allegations/complaint made in the FIR No.267/2012.

(3.) On 04.12.2012 a report was allegedly made by Petitioner No.1 to DCP North-West to the effect that his son Chanshivroop Singh was an accused in Gitika suicide case. The Petitioner No.1 along with his son used to visit the Rohini Court in connection with the said case. On 2/3 occasions some unknown persons met him and his son there and threatened to shoot them. Some lawyers also met them and falsely prompted them to make a complaint to the Judge (dealing with the suicide case) that the police is threatening them to implicate him and his family members in other cases. He, further informed the police that his son got afraid of the threats and disappeared to some unknown place. Petitioner No.1 is further alleged to have made a complaint that persons at the behest of Govind (brother of Gopal Goel Kanda) were pressurizing him to go to the media and make a statement against the police.