SUNIL KUMAR @ ANIL KUMAR Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to seek quashing of the order dated 25.03.1997 passed by the DCP by which the petitioner's name was included in the Surveillance Register and Bundle A of PS Lajpat Nagar.

(2.) The case of the petitioner is that he was involved in several cases and he has either been acquitted, or discharged in all of them, except one and the only other case was in respect of FIR No. 36/96 under Sections 324/34 registered at police station Lajpat Nagar, which too was quashed on a compromise arrived at on 04.05.1997. A status report has been filed which tabulates the six cases in which the petitioner is stated to have been involved. The said tabulation reads as follows : <FRM>JUDGEMENT_214_LAWS(DLH)2_2017.html</FRM>

(3.) Learned counsel for the petitioner points out that even FIR was not registered in the last case since it has been registered under Sec. 110(G) of Crimial P.C. The fifth case is also under Sec. 107/151 Crimial P.C. in which FIR was also not registered.