ATUL TALWAR Vs. STATE

JUDGEMENT

(1.) The complainant Rajiv Nangia filed a complaint dated January 19, 2004 before the Metropolitan Magistrate naming Atul Talwar as A-1. Bachhan Singh as A-2. Harihar as A-3. Satish Jain as A-4. M.P.Gautam as A-5. As per the complaint the father of the complainant i.e. Sh.V.N.Nangia, is the owner of the basement and ground floor of building bearing Municipal No.B-1, Masjid Moth, Greater Kailash, New Delhi and Atul Talwar A-1 is the owner of the Ist, IInd and IIIrd floor of the said building. That on January 19, 2004 all the accused acting in concert came to the property in question. A-4 and A-5 held his father at gun point and threatened to kill him if he did not sign on stamp papers relating to the property in question.

(2.) The version of Atul Talwar A-1 is that on January 19, 2004 a verbal altercation between ensued between him and V.N.Nangia, the father of the complainant because V.N.Nangia prevented him from obtaining a separate water line to his house and at that time A-2 to A-5 who were plumbers and their labour were present. He pointed a toy gun at the complaint and his father.

(3.) It is not in dispute that police personnel from PS Chitranjan Park reached the site of the quarrel and prepared a kalandara under Section 107/151 of the Cr.P.C.