RAJ KUMAR SHARMA Vs. SANDEEP SRIVASTAVA

JUDGEMENT

(1.) Petition under Sec. 378(4) Cr.P.C. read with Sec. 482 Cr.P.C. has been filed by the Petitioner against the Judgment and Order dtd. 1/11/2021 passed by the learned ACMM in Complaint Case No. 6711/2020, whereby his Application under Sec. 156(3) Cr.P.C. along with Complaint under Sec. 200 Cr.P.C., have been dismissed.

(2.) Briefly stated, the Petitioner had filed a Complaint under Sec. 200 Cr.P.C. wherein he had claimed that he has been falsely implicated in FIR No. 56/2020, under Ss. 33/38/58 of Delhi Excise Act, by Respondents No.1 and 2, the Police Officials.

(3.) It is claimed that the CCTV footage clearly shows the Complainant walking with the Police Officials in plain clothes thereby confirming that he was not arrested for illegal liquor in his possession while he was being taken by the Police Officials. It is submitted that he has been falsely implicated under Delhi Excise Act, for which the FIR under relevant Ss. be registered against the Respondents.