VIJAY RAJ JAM Vs. SECRETARY HOME DEPARTMENT

JUDGEMENT

(1.) Having failed in all his efforts to make the police machinery awake to take appropriate action against the forcible dispossession from the rented premises by the landlord with the mighty musclemen, the disgusted tenant! petitioner has approached this Court through this petition under Section 482 Cr. P.C. fervently Praying to undo the injustice done to him.

(2.) The facts of the case needs narration which is given below:

(3.) At this stage, the matter was taken up for final disposal and the counsel for the parties were heard at length.