- (1.) Leave granted.
(2.) This criminal appeal was filed against the impugned order dated 28.10.2014, passed by the High Court of Delhi, wherein the said Court had dismissed the Revision Petition against the order rejecting the cognizance,by the learned Chief Metropolitan Magistrate.
(3.) It may be relevant to note the chequered history of this case spanning almost sixteen years. On 17.01.2002, the Appellant/Complainant filed a Criminal Writ Petition No. 70/2002, before the Delhi High Court against the State, Deputy Commissioner of Police and others seeking registration of a criminal complaint. The Appellant/Complainant alleged that his son had been wrongfully killed by the police on 11.01.2002. The High Court of Delhi, vide order dated 30.01.2002, directed the Central Bureau of Investigation ("CBI") to register a complaint and investigate. CBI registered a complaint being RC No. 2(s)/2002/SIC­IV/ND under Sections 218, 302, 201 read with 34 of IPC.;