SANJAY SINGH Vs. THE STATE

JUDGEMENT

(1.) Notice, which is accepted by learned counsels for the respondents.

(2.) The dispute between the parties arises from a complaint filed by respondent No. 2 on 1.9.2003. It appears that both the petitioner and respondent No. 2 are in the same business and had gone to submit tenders to the PWD for engagement of security guards. An altercation took place there and it is the allegation of respondent No. 2 that he was threatened with a pistol which was fired upon on the said respondent/complainant with the object of preventing respondent No. 2 from submitting the tender.

(3.) In pursuance to a complaint FIR No. 550/2003 dated 1.9.2003 under Section 307 IPC read with Sections 27/54/57 of the Arms Act at P.S. R.K. Puram, New Delhi was registered. The charge sheet was filed on 12.12.2003 and charges are stated to have been framed on 27.10.2005. The case is stated to be fixed for prosecution evidence.