SURENDER Vs. COMMISSIONER AND SECRETARY NCT

JUDGEMENT

(1.) Delay condoned. Application disposed of.

(2.) This petition has been filed with a prayer to issue directions to respondent no.1, 2 and 3 not to register a criminal case against the petitioner and with a prayer that compensation be paid to the petitioner for serious injuries caused to him by the official of the State, on the petitioner being shot by him in his back resulting in the petitioner being incapacitated.

(3.) The facts of the case as narrated in the writ petition are as follows:-