PRAVEEN SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks to challenge the order dtd. 12/3/2021, passed by the learned Additional Sessions Judge - 02, East District, Karkardooma Courts, in Crl. Rev. Petition No.177/2019.

(2.) The learned Additional Session Judge by the order impugned herein has allowed the revision petition filed by the respondent No.2 herein by setting aside the order dtd. 12/7/2017 passed by the learned Chief Metropolitan Magistrate, Karkardooma Courts, Delhi, and has directed the Trial Court to frame charges against the petitioners herein for offences under Ss. 420/468/471 of the IPC and proceed further as per law.

(3.) Shorn of details, facts leading to the present petition are as under: