BALRAJ KUMAR TALWAR Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner impugns order dated 06.10.2017 of the revisional court whereby the revision petition filed by the petitioner impugning order dated 13.07.2017 of the trial court rejecting the application of the petitioner under Section 156(3) of the Cr. P.C., was dismissed.

(2.) Vide order dated 13.07.2017, the trial court noticed that the petitioner had contended that the accused persons who are police officers had misused their official position and falsely implicated the petitioner and registered the FIR No. 345/2016 Police Station Mayur Vihar, New Delhi.

(3.) It is alleged that respondent no. 3 came to the shop of the petitioner on 09.09.2016 along with other police officers, misbehaved with him and took Rs. 3000/- from him. Further, it is contended that the petitioner as well as his brother were forced to sign some blank papers and documents.