P.S. BHARDWAJ Vs. MUNNA LAL GUPTA

JUDGEMENT

(1.) Vide the present petition; petitioner seeks directions thereby quashing the orders dated 06.09.2013 and 29.04.2014 passed in CC NO. 24/1 and Crl. Rev. Petition no.08/2014 respectively with emanating proceedings thereto.

(2.) The aforesaid case was registered on the complaint of the respondent Sh. Munna Lal Gupta alleging therein that he is the owner of the property bearing house no. 9, Gali no. 12, Jagatpur Extension, Delhi-110084 and had constructed a house over the said plot however the accused persons had tress passed the said property. He had also filed a Civil Suit bearing no. 88/2010 in respect of the house in question against the accused persons in which vide order dated 15.07.2010 the status quo was passed in his favour thereby restraining the defendants therein from any possession.

(3.) The facts of the case in brief are that on 30.04.2011, alleged accused persons with the help of the police officials of PS-Timar Pur, Delhi forcibly entered the house of the complainant by breaking the lock. Accordingly, he lodged a complaint with the DCP North and CBI; and accused no. 6 (petitioner herein) was booked in separate FIR NO.02/2011 for demanding bribe from the complainant.