RAJ KUMAR GOEL Vs. BHAGWAN SINGH AND ORS.

JUDGEMENT

(1.) By filing the present petition under Art. 227 of the Constitution of India challenging the order dated 26.02.2014 passed by learned Additional Sessions Judge-04, West Delhi, Tis Hazari Courts, Delhi whereby the criminal revision petition filed by the petitioner was dismissed.

(2.) In short, the facts of the case are that the petitioner herein filed a complaint for the offence under Sections 147/149/327/352/448/452/506 IPC. An application under Sec. 156(3) Crimial P.C. was also filed on behalf of the petitioner seeking direction to the SHO for registration of FIR. The petitioner has been running chit fund known as 'committee' and respondents No.1, 4 and 6 were members of the said committee. The petitioner suffered losses due to the fault of members and, therefore, the said business was closed in the year, 2009. On 22.02.2012 the respondents forcibly entered in the house of the petitioner and attacked the petitioner and his wife and gave beatings to them. The respondents also abused and threatened the petitioner. The petitioner called PCR. PCR officials reached the spot but no action was taken against the respondents.

(3.) Vide order dated 6.12.2012, learned Metropolitan Magistrate-08, Tis Hazari Court, Delhi dismissed the application under Sec. 156(3) Crimial P.C. and directed the petitioner to lead pre-summoning evidence. Against the said order, the petitioner filed criminal revision petition No.17/2003 which was dismissed by learned Additoinal Sessions Judge (West), Tis Hazari Courts, Delhi vide impugned order dated 26.2.2014.