DEEPAK RAZAK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for issuance of a direction to the official respondents to conduct an enquiry and not to come under the pressure of respondents No.4 and 5, to register an FIR against the respondents No.6 to 9.

(2.) Counsel for the petitioner has argue that a property which was initially owned by one Parbodh Chander, who had died on 10.06.2002, was mutated in favour of his wife Chander Kanta. Later on, petitioner No.1 - Deepak Razak along with one Ashu @ Anand Verma and Vijay Kumar, got a power of attorney of Parbodh Chander executed in favour of the petitioner No.1.

(3.) Counsel for the petitioner has further submitted that the petitioner has given a complaint to the police authorities, however, respondents No.4 and 5 are influential persons and they are insisting the police authorities to register an FIR against the petitioner on the complaints given by Asha Rani, Veena, Hanish Kumar and Ravinder Kumar.