MAJOR DHARMINDER SINGH Vs. STATE OF DELHI NCT

JUDGEMENT

(1.) Crl.Rev. P. 476/2016 & CRL.M.A.10806/2016 (stay)

(2.) Petitioner is an officer serving in the Indian Army.

(3.) The allegations in the FIR are that the complainant - Prabhay Mahto was employed in the Accounts Department in Alok Steel Company, District Raigarh, Jharkhand. On 05.09.2015, his employer instructed him to travel to Delhi on 07.09.2015 along with one Lakshmi Singh. The employer informed him that they had to carry some valuables. On 07.09.2015, they travelled from Raigarh, Jharkhand to Delhi by train. When the train reached Ghaziabad station, Brajesh Pandey, an employee working in Gurgaon office called them up to inquire about their location. The train reached New Delhi Railway Station at about 1:30 pm. The complainant - Prabhay Mahto and Lakshmi Singh were received at the Station by Vijay Mishra and Sunil Driver.