ANOOP SINGH Vs. STATE

JUDGEMENT

(1.) This petition challenges the impugned order dated 06.03.2021 passed by the learned CMM, Patiala House Courts, Delhi in case FIR No.207/2006 registered at police station Tilak Marg in State vs D.C Sharma & Others being Cr. Case no.39858/2016.

(2.) In this FIR PW31 Sh.A.K.Singh, Assistant Registrar of Companies, NCT of Delhi and Haryana, New Delhi was examined on 23.07.2019 and he exhibited various documents viz record pertaining to M/s.Star Estate Management Limited (hereinafter referred SEML) as Ex.PW31/A to Ex.PW31/F and also the certificate under Section 65B of the Indian Evidence Act, dated 23.07.2019 as Ex.PW31/G.

(3.) Similarly, PW39 Mr.Anokhe Lal Pal, Director in M/s.A Plus Security and Training Institute Private Limited was examined on 11.02.2020 wherein he deposed he was a director at the relevant time, but did not know if the accused Dinesh Chand Sharma was working with the company or if the address of the company was at A-96, M.B.Road, Saidulajab, New Delhi. However, he admitted the petitioner herein was the Chairman of the said company at relevant time.