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Delhi District Court

Revisionist vs State ( Govt. Of Nct Of Delhi) on 12 August, 2016

           IN THE COURT OF SHRI RAJ KUMAR TRIPATHI
              ADDL. SESSIONS JUDGE­02 : SOUTH EAST
                   SAKET COURT : NEW DELHI 

IN RE:                                        Criminal Revision No.204522/16
                                              ID : DLSE01­0019432016
Angad Raj Sharma
S/o Late Jaidev Prasad Sharma
R/o A­87, Saurabh Vihar, 
Badarpur, New Delhi     
                                                      . . . . Revisionist
                                    Through:   Shri M.S. Sisodia, 
                                               Advocate 

                                        versus
1. State ( Govt. of NCT of Delhi)
                                                   ...... Respondent No.1
                                    Through:       Sh. M. Zafar Khan,
                                                   Addl. Public Prosecutor

2. HC Mahesh Chand Sharma
PS Jaitpur, New Delhi 
S/o Shri Harish Chand Sharma

3. Manoj
S/o Shri Harish Chand Sharma

4. Ajay 
S/o Shri Harish Chand Sharma

All r/o I­135/I­146, 
Hari Nagar Extension, 
Jaitpur Road, Badarpur, 
New Delhi - 110044                                   . . . . . Respondent No.2 to 4  
                                  Through:   Shri Shahid Ali, 
                                                       Advocate 

CR No.204522/16                                                                           1 of 7
 __________________________________________________________
Date of Institution            :   09.02.2016
Date when arguments were heard :   22.07.2016
Date of Judgment               :   12.08.2016

JUDGMENT :

1.   Challenge in the present revision petition is to the order dated  02.01.2016   passed   by   learned   Metropolitan   Magistrate   (in   short  "MM")­03, South East, Saket Courts, New Delhi on an application  moved by revisionist under section 156 (3) of The Code of Criminal  Procedure, 1973 (in short "Cr.P.C.") in CC No.1096/1/15 PS Jaitpur  titled as Angad Raj Vs. HC Mukesh Chand Sharma & Ors. 

2.   Revisionist  filed complaint  under   section  200  Cr.P.C.  against  respondent No.2 to 4 for taking cognizance of the offences punishable  under   section   323/341/356/506/420/467/468/471/120­B/34   of   The  Indian   Penal   Code,   1860   (in   short   "IPC")   and   other   provisions   of  penal law, to summon, try and punish them in accordance with law.  Alongwith the complaint, he also filed an application under section  156 (3) Cr.P.C. for giving directions to SHO Police Station Jaitpur to  register the FIR against the respondents. 

3.   On the complaint of revisionist, learned MM was pleased to call  Action Taken Report from ACP Sarita Vihar. Report was submitted in  the court. 

4.   After hearing submissions of learned counsel for revisionist and  on perusal of material on record, learned MM was pleased to dismiss  the application of revisionist under section 156(3) Cr.P.C.vide order  dated 02.01.16. Revisionist was given liberty to lead pre­summoning  CR No.204522/16                          2 of 7 evidence to prove his allegations as made in his complaint. 

5.   Feeling aggrieved by impugned order dated 02.01.2016 passed  by learned MM, revisionist has filed the present petition. 

6.    On notice, respondent no.1 appeared through Additional Public  Prosecutor to contest the petition. Respondent No.2 to 4 also appeared  alongwith their counsel to contest the petition. No formal reply to the  petition of revisionist was filed on behalf of respondents.  

7.   I have heard and considered the submissions advanced by Sh.  M.S.   Sisodia,   learned   counsel   for   revisionist,   Sh.   M.   Zafar   Khan,  learned Addl. Public Prosecutor for respondent no.1 and Shri Shahid  Ali, learned counsel for respondent No.2 to 4 and carefully perused  the record of the case. 

8.   Revisionist   filed   the   complaint   against   respondent   No.2   to   4  with the allegation that he alongwith respondent No.2 HC Mahesh  Chand   Sharma   had   purchased   House   No.I­135/146,   Hari   Nagar  Extension,   Jaitpur   on   16.01.10   from   Smt.   Rajni   Bhasin   for   a   sale  consideration   of   Rs.14,85,000/­   for   the   purpose   of   investment.   He  stated that after 3­4 months of the purchase of the house, HC Mahesh  Chand Sharma started residing in the said house. He alleged that on  23.06.15, he came to know that respondent No.2 HC Mahesh Chand  Sharma   without   his   prior   permission   and   knowledge,   after  demolishing   the   said   house,   started   carrying   out   unauthorized  construction. On 24.06.15 and 25.06.15, he made call at 100 number  but   construction   activities   did   not   stop.   He   stated   that   he   went  alongwith   some   persons   to   Police   Station   Sarita   Vihar   to   lodge  complaint and he was assured by ACP Sarita Vihar that legal action  CR No.204522/16                          3 of 7 would be taken.

9.   Revisionist further alleged that on 02.07.15, in the evening at  about 5 - 5:30 PM, it came to his notice that construction was going  on in the property in question. He alongwith a lady neighbour and an  employee   reached   at   the   spot   and   started   to   take   pictures   of   the  construction   being   made   with   his   mobile   phone.   Meanwhile,     HC  Mahesh Chand and his brothers namely Manoj and Ajay came there  and HC Mahesh Chand snatched his mobile phone and they also gave  beatings to him. HC Mahesh Chand asked his wife to make complaint  to the police saying that she was molested by revisionist. ACP Sarita  Vihar   also   reached   at   the   spot.   On   03.07.15,   revisionist   made  complaint to SHO Police Station Jaitpur, but instead of taking any  action on his complaint, SI Yad Ram called him to the police station  on the pretext of enquiring into his complaint and arrested him in a  false case bearing FIR No.516/15 u/s 354/506/34 IPC PS Jaitpur. He  further alleged that subsequently, in the month of July, 2015, he came  to   know   that   electricity   meter   of   the   said   premises   was   also   got  transferred   in   the   name   of   Manoj   Sharma,   brother   of   HC   Mahesh  Chand and when he came to Police Station to lodge a complaint in  this   regard   on   24.07.15,   the   police   officials   refused   to   receive   his  complaint. He alleged that the connection has been got transferred in  third party's name without his consent. He suspected that same was  got done by furnishing forged documents to the electricity department  in order to grab his property. Revisionist lodged complaint with the  SHO, DCP  and Commissioner  of  Police, but no action was taken.  Therefore, he approached the court of learned MM for taking action  CR No.204522/16                          4 of 7 against the respondents. 

10.   In the Action Taken Report submitted by the police to the court  of learned MM, it was mentioned that on receipt of call regarding  quarrel,   enquiry   was   conducted   from   neighbours.   However,   it   was  found that no incident of snatching of mobile phone or camera took  place.   On   the   complaint   of   Mamta   Rani,   FIR   No.516/15   u/s  354/506/34   IPC   was   registered   against   the   revisionist.   The   police  further reported that so far as illegal construction in the property in  question by HC Mahesh Chand Sharma was concerned, intimation  was sent to concerned department vide DD No.43A dated 25.06.15  Police   Station   Jaitpur.   It   was   further   reported   that   matter   was  regarding property dispute between the parties.

11.   The relevant portion of the impugned order passed by learned  MM is reproduced hereunder for ready reference: ­   "The complainant has placed on record copy of  ownership  documents  with  copy  of  complaints  and  copy of documents on the basis of which electricity  connection was taken by Manoj for the ground floor  of the property. 

  Perusal of record shows that all the facts are  within the knowledge of the complainant. Nothing is  required to be recovered or investigated by the police.  In these circumstances, application of the applicant  u/s 156 (3) Cr.P.C. is dismissed. Complainant is at  liberty   to   prove   his   allegations   by   leading   pre­ summoning evidence."  

CR No.204522/16                          5 of 7

12.   The revisionist in his complaint besides levelling allegations of  giving beatings to him has also levelled allegations against respondent  No.2 to 4 for cheating, forgery of documents and also for snatching of  his mobile phone. The police assistance/investigation in the case is  required for the following reasons:­

1. The mobile phone, from which revisionist was taking photographs  of the construction of the property in question, which has allegedly  been   snatched   by   HC   Mahesh   Chand   is   to   be   recovered.   The  mobile phone of revisionist is to be traced by the police through its  IMEI Number and from the CDR details of the mobile phone, it is  to be ascertained as to in whose possession it is. 

2. The   person,   who   presented   the   documents   in   the   electricity  department for transfer of electricity meter in the name of Manoj is  to be identified. How the said documents were prepared is to be  ascertained. The source of forgery of documents, if any is also to  be found out.  

3. The original documents, photocopy of which were submitted in the  electricity department and on the basis of which, the electric meter  was installed in the premises in question are to be recovered. 

4. The persons, who allegedly forged the documents of the property  in question are to be ascertained and interrogated.   The aforesaid acts cannot be done by the revisionist on his own.  Investigation  of   the  police  is  required to ascertain  the  truth  of  the  matter.   The   revisionist   has   levelled   serious   allegations   against   the  respondents in his complaint which are required to be investigated by  the police.     

CR No.204522/16                          6 of 7

13. For the reasons discussed above, the petition in hand moved by  revisionist is hereby allowed. The impugned order dated 02.01.16 is set  aside. SHO PS Jaitpur is directed to register the FIR under relevant  provisions of law on the complaint of revisionist and investigate the  matter. Copy of order be sent to SHO PS Jaitpur for information and  necessary action.   

14. A true copy of the judgment along with TCR be sent back to  learned trial court concerned. Revision file be consigned to record  room.

Announced in the open                           (RAJ KUMAR TRIPATHI) 
court today i.e. 12.08.2016                     Addl. Sessions Judge­02
                                       South­East, Saket Courts, New Delhi




CR No.204522/16                                                                     7 of 7