LAWS(DLH)-2015-4-406

VEENA AJMANI Vs. STATE AND ORS.

Decided On April 20, 2015
Veena Ajmani Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) This common order will dispose of two Criminal revision petitions being Nos. 281/2012 and 282/2012 filed by Veena Ajmani for setting aside the final orders on charge passed by Learned Additional Sessions Judge, Karkardooma dated 01.11.2011 and 03.03.2012 whereby accused Imran @ Raju and Manoj @ Mandola were discharged and only an offence under section 411 of the Indian Penal Code, 1908 (hereinafter referred as "IPC") was made out against accused Javed Khan.

(2.) Briefly, the prosecution case is that on 20.10.2010, at about 06:15 AM, vide DD No. 4-B, an information was received that one person is lying in an unconscious state at C- Block Mandir Wali Service Road, Dilshad Garden, Delhi. SI Om Singh visited the 64-Foota Road where the unconscious person was lying and the latter was taken to GTB Hospital by PCR Van where the doctor declared him dead. On the same day, the dead body was identified as Kamal Kishore Ajmani S/o. Late Sh. B.R. Ajmani R/o D-36, Kirti Nagar New Delhi. The post mortem examination of the body was conducted and opinion regarding the cause of death was given as "asphyxia as a result of compression of neck".

(3.) On 29.10.2010, a written complaint was given by Subhash Chand Wadhwa S/o. Late Sh Mohan Lal Wadhwa R/o J-5/57, Rajouri Garden, New Delhi to the police stating therein that on 19.10.2010, Sh. Kamal Kishore Ajmani (deceased) who was employed as Chief Manager, Syndicate Bank at Raj Nagar, Ghaziabad had reached his office. However, he did not return home at night. On contacting his mobile phones, they were found to be switched off. Thereafter, missing report was lodged at Police station, Kirti Nagar, New Delhi and Ghaziabad. It was further stated that at the time of incident, the deceased was carrying two mobile phones, a pair of spectacles, a black colour hanging bag containing miscellaneous papers, some currency notes, one credit card of Syndicate Bank and a Metro Train Smart Card. However, none of these items were found at the time of recovery of the dead body. It was also stated that the deceased was currently investigating loan scams of branches of Syndicate Bank.