AKEEL AHMAD Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C has been filed by the complainant before the learned Trial Court, being aggrieved by the order dtd. 14/3/2019 passed by the Additional Sessions Judge, Shahdara, Karkardooma Courts in the revision petition CR No.13/17 filed by the petitioner against the order dtd. 26/7/2017 of dismissal of his complainant under Sec. 203 Cr.P.C., passed by the learned ACMM (Shahdara).

(2.) The petitioner had filed a complaint case alongwith an application under Sec. 156(3) Cr.P.C. before the Metropolitan Magistrate Shahdara. An FIR was directed to be registered and FIR No. 230/2006 under Ss. 417/419/420/465/466/467/468/120B IPC, PS Anand Vihar was registered. But the investigating agency filed a Cancellation Report as the investigations did not reveal the commission of any offence. However, the petitioner being dissatisfied, sought the revival of his complaint, which was allowed on 4/12/2007. The petitioner examined seven witnesses in support of the complaint, the CW-7 being himself.

(3.) After considering all these materials, the learned ACMM vide the order dtd. 26/7/2017 considered there was no material upon which to summon the proposed accused persons. Thus, it dismissed the complaint. A revision petition was filed before the learned Additional Sessions Judge who, vide the impugned order dtd. 14/3/2019, concluded that the Revision Petition was bereft of any merit and dismissed the same.