ASHWINI KUMAR CHOPRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) PRESENT revision petition has been filed challenging the order dated 16th July, 2012 passed by the Additional Sessions Judge-02, Karkardooma Courts, Delhi in C.R. No. 156/ 2011 whereby the order of the Metropolitan Magistrate, Delhi discharging the petitioner in FIR No. 446/2000 was set aside and petitioner was directed to face trial.

(2.) THE relevant portion of the order passed by the Additional Sessions Judge is reproduced hereinbelow:-

(3.) ACCORDING to learned counsel for petitioner, even the statement under Section 164 Cr.P.C. could only be read against Mr. Anil Lamba, but the same cannot be read against the petitioner being a disclosure statement made by the co-accused.