RAJ KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition is filed by the petitioner-complainant under Section 482 of the Code of Criminal Procedure,1973(in short 'Cr.P.C.') challenging the order dated 11th May, 2010 passed by the learned Metropolitan Magistrate whereby his criminal complaint filed against respondents no. 2-5 herein was dismissed as well as the order dated 3rd August, 2010 passed by the learned Additional Sessions Judge whereby the revision petition filed by the petitioner against the said order of the Magistrate was also dismissed.

(2.) The relevant portions from the complaint of the petitioner-complainant filed in the Magistrate's Court are rereproduced below:-

(3.) The learned Metropolitan Magistrate on receipt of the complaint fixed the case for recording of pre-summoning evidence of the petitioner-complainant and after fixing many dates for that purpose but before any pre-summoning evidence could be recorded he suddenly took up the matter for considering the applicability of Section 140 of the Delhi Police Act in the facts and circumstances of the case and after hearing the counsel for the petitioner-complainant the impugned order dated 11th May,2010 was passed dismissing the petitioner's complaint. The relevant parts of that order of the Magistrate are as under:-