RADHEY SHAYAM AGGARWAL Vs. STATE

JUDGEMENT

(1.) The petitioner has approached this court under Section 482 of the Code of Criminal Procedure for setting aside/quashing the order dated 20/8/1998 passed by Shri M.K. Glipta, the Additional Chief Metropolitan Magistrate, Delhi in Criminal Complaint No. 5164/89 (Case No. 198/94 )titled as ITO Vs Radhey Shayam Aggarwal.

(2.) It is incorporated in the petition that the petitioner, Dr. Radhey Shayam Aggarwal is a medical practitioner having a nursing home at A-22, Vishal Enclave, New Delhi. The petitioner is an income tax assessee. Brief facts necessary to dispose of this petition are recapitulated as under:

(3.) The petitioner received cash loans during the assessment year 1987-88 from Rakesh Aggarwal and Renu Gupta, Details of the cash loans taken during that period is set out as under: . S.No. Name of the person Amount of cash Date of Receipt from whom loan was accepted <FRM>JUDGEMENT_997_AD(DEL)1_2001Html1.htm</FRM>