BABBAN GIRI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed, inter alia , praying as under :

(2.) Briefly stated, the petitioner alleged that on 2/2/2016, he was assaulted, threatened, and robbed of 40,000 while driving to deposit money at an ATM. He contends that the accused, identified as the driver of a car bearing registration number DL-4CA-6387, not only caused damage to his vehicle but also attempted to kill him with a screwdriver.

(3.) Despite multiple calls to the PCR and filing a formal complaint dtd. 4/2/2016, the petitioner alleges that the police failed to register an FIR promptly.