LAWS(DLH)-2012-8-299

VIKRAM BAKSHI Vs. STATE

Decided On August 22, 2012
VIKRAM BAKSHI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS petition under Section 397/401 read with Section 482 Cr.P.C has been filed praying for setting aside the order dated 29th May, 2003 and 12th June, 2003, passed by learned MM, whereby the prayer of the petitioner for dropping of the proceedings was declined and notice under Section 251 Cr.P.C was served.

(2.) IN brief, the case of the petitioner is that he is the Managing Director of M/s.Connaught Plaza Restaurant Pvt. Ltd., 47, Basant Lok, Vasant Vihar, New Delhi.

(3.) NOTICE of the petition was sent to the respondents.