NEELAM MAHAJAN SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner Ms-Neelam Mahajan Singh (for short 'Ms. Singh') lives in Flat NO.A 506 on the 5th floor of multistoyeyed complex at Kasturba Gandhi Marg, New Delhi, popularly known as Curzon Road flats. The respondent No.5 Mr.A.K.Gupta (for short 'Gupta') lives in Flat No.A-206 on second floor in the same complex.

(2.) Ms. Singh, a television news correspondent in News Division of Doordarshan and whose late husband was an Indian Administrative Service Officer is living in that flat with her school going son. Gupta is holding the rank of Deputy Inspector General of Police in the Intelligence Bureau. They would not have thought that a small incident would lead to such a legal tussle which would require examination and determination by a Full Bench at the very threshold. The incident took place on 28th September 1992. Ms.Singh's version of the incident, as stated in the petition, in brief, is as follows:-

(3.) Ms.Singh claims that after the incident she went to Police Station Tilak Marg at 9 AM and submitted her complaint and left the police station thereafter. The copy of the complaint said to have been made at the Police Station at 9 AM has,however, not been filed by her. She further says that at around 10.15 AM ASI Gurdeep Singh visited her residence and she apprised him of the incident and also gave complaint in writing. A copy of this complaint has been filed with the petition.