SHAHAM AZAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed under sec. 482 Cr.P.C for setting aside the order dtd. 1/10/2022 passed by the Court of Shri Anuj Agrawal, ASJ, District South East, Saket Court, New Delhi in criminal revision petition bearing no. 403/2022 titled as Shaham Azad V State and Another and the orders dtd. 24/3/2022, 13/4/2022 passed by the Successor Court of Shri Rajat Goyal, Metropolitan Magistrate-08, South East, Saket Courts and subsequent orders dtd. 1/7/2022, 3/8/2022 passed by the Successor Court of Shri Snehil Sharma, Metropolitan Magistrate-08, District, South East, Saket Courts, New Delhi, in criminal case bearing no. 2947/2022 titled as State V Shaham Azad arising out of FIR bearing no. 976/2015 registered under Sec. 323/451/506/34 IPC at P.S. Jamia Nagar.

(2.) Issue notice to Respondent no. 1.

(3.) Mr. Hitesh Vali, Additional Public Prosecutor assisted by Investigating Officer, SI Mohit Kumar appearing on behalf of the Respondent no.1/State accepts notice.