RAJENDER JAIN Vs. STATE OF DELHI

JUDGEMENT

(1.) This revision questions an order on the point of charge dated 26.9.2005, made by the learned Additional Sessions Judge. The petitioner accused are charged with committing offences punishable under Sections 307/452 read with 201/34 IPC.

(2.) It is alleged that the Petitioner No.1 threatened Shri Sandeep Arora that he should be shot. Thereafter the petitioners along with two armed Guards went inside the building. After sometime they came out and beat Pradeep Anand with fist blows; on which, Sandeep Arora and others tried to intervene. Petitioner No.1 asked his men to beat them. A gunman allegedly fired a shot, whereas another gunman gave a butt blow on the head of Pradeep Anand. Thereafter, all four men fled the spot. During investigation, Sandeep Arora was medically examined. He was found to have sustained simple injuries on his parietal region with a blunt object.

(3.) The petitioner No.1 a builder had constructed "Jaina Towers" conveyed and handed over possession of various shops in the complex to their purchasers. He allegedly had not repaid his liabilities on account of bank loans obtained by him. It was alleged that the bank sought to proceed against the properties. The first petitioner was allegedly under pressure. On 3.9.2001 the petitioners, with two armed guards went to the site of occurrence, where Sandeep Arora, Ajit Singh, Pradeep Anand, Avatar Bhatia, Nilesh Aggarwal, Vijay Aggarwal, Sanjeev Maggu, Virender Verma and Manish Gupta were present.