SANJIT BAKSHI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of the order dtd. 18/9/2018 passed by the Metropolitan Magistrate-06, New Delhi, Patiala House Courts, Delhi, whereby cognizance was taken in pursuance of charge sheet dtd. 4/12/2017 filed in FIR no. 509/2015 under Ss. 447/506/420/120B IPC registered at P.S. South Campus.

(2.) The petitioner has challenged the impugned order dtd. 18/9/2018 on the grounds as mentioned in para 3 of the petition.

(3.) Issue notice. Mr. Raghuvinder Varma, Additional Public Prosecutor accepts notice on behalf of the respondent no.1.