YOGASH GUPTA Vs. SECRETARY NCT OF DELHI

JUDGEMENT

(1.) THIS petition raises a substantial question of law as to whether:-

(2.) BRIEFLY stating the facts giving rise to the filing of present petition are:-

(3.) IN these circumstances, the petitioner has now filed the present writ petition seeking direction against respondent No. 2 to register an FIR against Sh. Anil Gupta. In support of his case the petitioner has relied upon the following judgments: 1. Ramesh Kumari v. State (Delhi) and Ors. , (2006) 2 SCC 677. 2. Lallan Chaudhary and Ors. v. State of Bihar and Anr. , (2006) 4 Crimes 164 3. Kari Chaudhary v. Mst. Sita Devi and Ors. , (2002) 1jcc 151 4. Nirmal Singh Kahlon v. State of Punjab and Ors. , (2008) IX SLT 578 5. Priya Gupta v. State (Delhi), (2007) 2 JCC 1330 6. Sonu and Ors. v. Govt. of NCT, 144 (2007) DLT 628.