ASHOK KUMAR MANCHANDA Vs. STATE OF DELHI

JUDGEMENT

(1.) Status report filed. Copy given.

(2.) This writ petition has been filed for directions to the S.H.O. (respondent No.2) to insert Sections 307/506 IPC in FIR No.345/2006 registered against Som Nath Sharma with Police Station Preet Vihar. The petitioner has also made a prayer for transfer of investigation of the aforementioned FIR to any other independent Investigating Agency like DIU, Crime Branch or CBI for a fair and impartial investigation of the case.

(3.) The facts of the case giving rise to this writ petition are that the Complainant-Shri Ashok Kumar Manchanda on the date of incident was working as Chief Accounts Officer in MTNL and on that day at around 2.30 PM he had served the transfer order of the accused Som Nath Sharma through his P.A. Smt. Pushpa. However, the accused refused to take the transfer order and at around 2.40 PM, he bolted the Chamber of the Complainant and started abusing him in filthy language and when the petitioner asked him to behave in proper manner, the accused-Som Nath Sharma got hold of his neck as a result of which his chair over-turned and thereafter the accused started giving fist blows in his stomach.