- (1.) Leave granted in all the cases.
(2.) The criminal appeals arising out of S.L.P.(Crl.) Nos.5998-5999 of 2008 have been filed against the common judgment and order dated 28.5.2008 passed by the High Court of Delhi in L.P.A. Nos. 286/2008 and 289/2008. Though the matters had arisen before the Division Bench from different judgments of the Single Judge Bench, however, the same had been heard together and disposed of by the impugned judgment and in all these cases, the Division Bench dismissed the appeals filed by the State of N.C.T. of Delhi, respondents herein, against the judgments of the learned Single Judge dated 28.2.2008 in W.P. (Crl.) No. 1392 of 2007 and 25.2.2008 passed in W.P. (Crl.) No. 2448 of 2006, wherein it has been alleged by the writ petitioners that the police authorities had misused their powers while resorting to the provisions of Sections 107/151 of the Code of Criminal Procedure, 1973 (hereinafter called Cr.P.C.) and violated their fundamental rights. A learned Single Judge had quashed the criminal proceedings under Sections 107/151 Cr.P.C.; awarded a token compensation and further directed the Central Bureau of Investigation (hereinafter called CBI) to investigate the cases against the police officials who had allegedly misused their powers, and directed the police administration to initiate proceedings against such officials.
(3.) Facts and circumstances giving rise to Criminal Appeals arising out of SLP (Crl.) Nos. 5998-5999 of 2008 are that there had been some dispute between one Shri Raj Kumar Bansal and his wife Smt. Urvashi Bansal. The writ petitioner Shri Purshottam Ramnani being a family friend helped Smt. Urvashi Bansal financially by giving a huge amount of loan and as the same was not returned, dispute arose between them regarding the immovable properties. On the complaint of Smt. Urvashi Bansal, the proceedings under Sections 107/151 Cr.P.C. were initiated against the writ petitioner and in that respect he was produced before the Special Executive Magistrate, Jahangir Puri, Delhi (hereinafter called the Magistrate) on 25.8.2007, wherein he was released on furnishing personal bond. The said Shri Purshottam Ramnani filed W.P.(Crl.) No. 1392 of 2007 on 31.10.2007 alleging that in case there was some dispute regarding the immovable property, the police could not resort to the provisions of Sections 107/151 Cr.P.C., and since he had been detained in jail for one day, there was violation of his fundamental rights, therefore, he should be awarded compensation and erring police officials be punished.;