DHARMENDER SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By the present petition, petitioner seeks a writ in the nature of mandamus directing respondents to remove the name and entries related to the petitioner from the surveillance registers No.10 and 11 being maintained in the Police Station, Sagar Pur and from other records on the ground that on being enlisted, he is being treated as a bad character.

(2.) The necessary facts which gave rise to filing of the present petition are that the petitioner claims himself to be a property dealer, who is residing with his mother, wife, two daughters and a school going son, who are all dependent upon him. It is claimed that the petitioner is leading a peaceful and respectable life.

(3.) It is further submitted that no criminal case has been registered against the petitioner for the last about 12 years and at present only one case stands pending against him, which was registered under Section 308 IPC as a cross-case in the year 2001 in relation to an ancestral property dispute.