STATE Vs. RAMESH CHAND KAPOOR

JUDGEMENT

(1.) DESPITE a pass over, none is present for respondent. Accordingly, this Court has no other option, but to proceed ahead with the matter.

(2.) PRESENT petition has been filed under Section 482 Cr.P.C. challenging the order dated 10th February, 2010 passed by the Additional Chief Metropolitan Magistrate, New Delhi in FIR No. 590/97, whereby the Additional Chief Metropolitan Magistrate has directed the State to separately register cases on behalf of each victim who has been cheated by the respondent. The relevant portion of the impugned order passed by the Additional Chief Metropolitan Magistrate is reproduced hereinbelow:-

(3.) HAVING heard the learned Standing Counsel for State, this Court is of the view that there is merit in the submissions advanced by the State.