LAWS(DLH)-2007-4-67

PRIYA GUPTA Vs. STATE OF DELHI

Decided On April 20, 2007
PRIYA GUPTA Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This writ petition has been filed for a direction to the Police of Police Station Sultanpuri, Delhi to add Sections 307/384/506/120-B/34 of IPC in the case registered by them at the behest of the petitioner, being case FIR No.56/2007 under Sections 498A/406/34 IPC.

(2.) The facts are in a narrow compass. The petitioner on 20th September, 2006 laid a detailed complaint before the Crime Against Women Cell, Pitampura, New Delhi alleging the commission of cognizable offences under Sections 498- A/406/307/384/506/120-B/34 I.P.C. The said complaint on 10th January, 2007 culminated in the registration of FIR No.56/2007, under Sections 498A/406/34 of I.P.C, Police Station Sultanpuri, Delhi. Aggrieved by the registration of the said FIR only under the aforesaid sections, the present petition has been filed by the petitioner for addition of offences under Sections 307/384/506/120-B/34 I.P.C on the ground that the police cannot be allowed to tone down the offences alleged to have been committed by the accused persons in the complaint and to register a case for the commission of less grave offences at its own whims and fancies.

(3.) For the purpose of delving into the question involved in the case, which is essentially of a legal nature, it is deemed necessary to refer to certain facts set out in the complaint by the petitioner Priya Gupta, in adverting to the attempt made on her life by her husband and other members of her in-laws family on 13th June, 2006 and, with regard to the commission of offences of extortion and criminal intimidation, allegedly committed by the aforesaid persons on 5th August, 2006.