GURDIAL SINGH Vs. COMMISSIONER OF POLICE DELHI

JUDGEMENT

(1.) We have perused the record. The reply of V.K. Dham, SHO P.S. Tilak Nagar suggests that on the complaint filed by the petitioner, an enquiry was conducted. It is stated that because of the pendency of civil litigation, FIR was not registered.

(2.) We, are of the view that on the petitioner's complaint dated 4.1.1996, regular case ought to have been registered and investigated in accordance with law.

(3.) Accordingly this petition is allowed to the extent that we direct an FIR to be registered on the basis of the complaint Annexure B dated 4.1.1996 and investigation carried out in accordance with law. On completion of the investigation, report under Section 173 Cr.P.C. be filed, as per law. Writ petition stand disposed of.