VIVEK CHAUHAN Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioner under Sec. 482 Cr.P.C. seeking quashing/setting aside of the order dtd. 15/3/2022 passed by Ld.M.M., Dwarka Courts, Delhi in CR. Case No.3800/2021 titled as 'State vs. Vivek Chauhan ', thereby dismissing the exemption application filed on behalf of the petitioner and directing issue of process under Sec. 82 Cr.P.C. against the petitioner.

(2.) Issue notice. Learned APP for the State appears on advance notice served upon the State and accepts notice.

(3.) I intend to dispose of the petition at this stage itself, considering the fact that a glaring irregularity appears to have been committed by Ld.M.M. by directing initiation of proceedings under Sec. 82 of Code of Criminal Procedure, 1973 (Cr.P.C.).