SURENDER NATH Vs. STATE OF DELHI

JUDGEMENT

(1.) COMPLAINANT at whose instance FIR is registered is a safai karamchari in a complex of flats constructed by a co-operative group housing society. Petitioner is a resident of Flat No. 107 in said complex.

(2.) GRAVEMENT of the allegation against the petitioner as per FIR is as follows:-"shri Surender Nath Singh, resident of Flat No. 107 is harassing us because I do not lift and remove garbage from his flat and he has not paid any money since the past 3 years for working in his flat and now every day he is threatening me that he will get killed my wife and my child. He is a very big tantrik and throws the garbage of his flat here and there because of which all the residents of the society are troubled. "

(3.) ACCORDING to the petitioner who is aged 67 years as of today, having retired as a Professor from the National Council of Educational Research and Training, his desire of living a peaceful life was jettisoned by one Jagdish who had an evil eye on the flat of the petitioner. That Jagdish got petitioner entangled in various criminal proceedings pertaining to breach of peace resulting in registration of as many as 3 kalandaras, details whereof have been set out in para 11, 12 and 13 of the petition.