SHAMSHER SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL .M.A.2049/2015

(2.) THE applicant is stated to be ASI in Haryana Police and was last posted in Karnal. Counsel for the applicant has vehemently urged the following grounds: -

(3.) THE facts giving rise to the present FIR are that on 09.06.2014 at about 1:00 PM Isha Gupta and Vikas Bansal are stated to have approached the complainant in his office at Rohini asking him to extend a loan of Rs.15 -20 Lakhs. It is also stated that immediately thereafter four other persons came into the complainant's office out of whom two belonged to Sikh community. The complainant states that at gun point they took his phone, assaulted him and took him to Panipat in Scorpio vehicle bearing Haryana registration number. The complainant further alleges that the said individuals took him to Panipat Court and forced him to sign transfer documents in respect of the Toyota Fortuner Car bearing registration No.DL 7CG 6052. It is further alleged that they forcibly took his photographs in Panipat Court premises and also removed his diamond ring. The complainant was thereafter dropped at the Panipat bus stand.