(1.) The instant appeal is being filed under Section 341 of Code of Criminal Procedure, 1973 against the impugned order dated 26.11.2010 passed by learned Additional Sessions Judge (North-west) Rohini Courts, Delhi, whereby, learned Judge has formed an opinion that a complaint under Section 195 of the Code has to be filed against the appellant. Thereafter, file the complaint before ACMM (North-West), Rohini Courts, Delhi under Section 193/195/211 r/w Section 120 B of the Indian Penal Code against the appellant and others.
(2.) Brief facts of the case are that a case bearing FIR No.10/2010 was registered at P.S. Jahangir Puri, (North West) Delhi on 09.01.2010 by one Nitin Kumar for offences punishable under Sections 392/397/411 read with Section 34 of the Penal Code and Section 27 of the Arms Act.
(3.) On 09.01.2010, Constables Rajender, Sajjan and Vijender and HC Dilip Singh were on patrolling duty in the area. They heard some noise and found four boys being chased by one Nitin Kumar. They overpowered those boys namely Vikas @ Vicky, Deepak, Dilip and Ravinder @ Ravi. Nitin made a statement to HC Dilip Singh, which becomes the bedrock of the case.
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