GOVIND KUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) WRIT Petition (Criminal) No. 1858/2006 has been filed with the prayer for setting aside the order dated 15. 08. 2006 passed by Sh. Rakesh Kumar, learned metropolitan Magistrate, Rohini Courts, Delhi. The Petitioner has further prayed that a direction be issued to the Superintendent, Tihar Jail for referring him to an appropriate hospital for medical check-up with regard to the injuries sustained by him.

(2.) THE case set out in the writ petition is that Smt. Veena, on whose behest FIR No. 1161/2006 was lodged at P. S. Sultan Puri, owed the petitioner a certain sum of money. The Petitioner has alleged that since smt. Veena was on friendly terms with the SHO, PS-Sultan Puri, he and Smt. Veena connived and concocted a false and fictitious case against the Petitioner and registered an FIR under Sections 354/452/506 of the Indian Penal Code, 1860. Thereafter, on 14. 08. 2006, the petitioner was arrested and was very badly beaten up by the Police at PS-Sultan Puri.

(3.) THE Petitioner filed a bail application, as well as an application under Section 54 Cr. PC for constituting a medical board for conducting medical examination of the petitioner.