DEVENDER PANT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS is a petition under Section 438 of the Criminal Procedure Code for grant of anticipatory bail in case FIR No. 132/08, P. S. Anand Vihar, under Section 384/120b/34 of IPC.

(2.) THE petitioner has contended that on the basis of a complaint dated 6th march, 2004 by Sameer Soin a FIR was registered on 10th March, 2008 against him and his father under Section 384/120b/34 of IPC. The allegation against the petitioner is that he was harassing the complainant along with his father on one pretext or other by making repeated complaints to various authorities regarding the functioning of the petrol pump. The petitioner further contended that complainant found the demands of his father unreasonable and on asking as to how the grievance of the father of the petitioner could be redressed, an alleged demand of Rs. 5 lakh was made and thereafter the present complaint was registered.

(3.) THE conversation which took place between the complainant, his father and the petitioner on 5th March, 2008 and 6th March, 2008 were recorded. Father of the petitioner is stated to be the Vice President of Rashtravadi Janta Party, a recognized political party by the Election Commission of India.