Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Delhi District Court

State vs . Ram Kumar Singh & Ors. on 12 December, 2011

        IN THE COURT OF SH. SANDEEP GARG, METROPOLITAN 
                MAGISTRATE (SOUTH)­07, NEW DELHI

FIR No.      : 188/06
U/s          : 452/325/323/506/34 IPC
PS           : Mehrauli 
State Vs. Ram Kumar Singh & Ors. 
                                JUDGMENT

a      The Sl. No. of the case                         : 526/1/06
b      The date of commission                          : 31.03.2006
c      The date of Institution of the case             : 17.08.2007
d      The name of complainant                         : Anil Kumar Pandey

e The name of accused : 1. Ram Kumar Singh S/o Sh.

: D.L. Singh, R/o A­220, : Chattarpur Enclave, New Delhi. : 2. Pankaj Kumar Singh S/o Sh. : D.L. Singh, R/o A­220, : Chattarpur Enclave, New Delhi. : 3. Anuradha Singh W/o Sh. : Pankaj Kumar Singh, R/o A­220, : Chattarpur Enclave, New Delhi. : 4. Kusum Devi W/o Sh. D.L. : Singh, R/o A­220, Chattarpur : Enclave, New Delhi.

f      The offence complained of                       : 452/325/323/506/34 IPC 
g      The plea of accused                             : Pleaded not guilty
h      Arguments heard on                              : 12.12.2011
i      The final order                                 : Acquitted
j      The date of judgment                            : 12.12.2011

BRIEF STATEMENT OF REASONS FOR DECISION:

1. The accused persons Ram Kumar Singh, Pankaj Kumar Singh, Anuradha Singh and Kusum Devi have been sent for trial on the allegations of the complainant Anil Kumar Pandey that on 31.03.2006, at 9:30 pm, at H. No. 220/1, FIR No. 188/06 PS: Mehrauli State Vs. Ram Kumar Singh & Ors. 1 of 2 Chattarpur Enclave, New Delhi, within the jurisdiction of P.S. Mehrauli, they all in furtherance of their common intention, committed house trespass by entering into the house of the complainant Anil Kumar Pandey used as a human dwelling or place, committed criminal intimidation by threatening complainant to kill him and his family members which caused alarm in their minds and thereby committed offences punishable under section 452/325/323/506/34 IPC. Investigation was conducted and charge­sheet was filed in the court on 17.08.2007.
2. Charge u/s 452/325/323/506/34 IPC was framed upon accused Ram Kumar Singh, Pankaj Kumar Singh and Kusum Devi, u/s 452/506/34 IPC was framed upon accused Anuradha Singh on 20.04.2009 to which all of them pleaded not guilty and claimed trial.
3. Summons issued to complainant Sangeeta Pandey and Anil Kumar Pandey through all modes including through IO and DCP (South) were received back unserved with the report that they are not traceable. Since complainant Sangeeta Pandey and Anil Kumar Pandey are not traceable, no purpose will be subserved by continuing with the trial of the present case. Accordingly, vide separate order, PE is closed. The accused are acquitted of the charges leveled against them. Their bail bonds are cancelled and sureties are discharged. File be consigned to record room. 
Announced in the open                                                   (Sandeep Garg)
Court on 12.12.2011                                                     MM(South)­07,
                                                                        New Delhi. 




FIR No. 188/06 PS: Mehrauli 
State Vs.  Ram Kumar Singh & Ors.                                                        2 of 2