SHERRY GEORGE Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed for setting aside the order dtd. 16/7/2020, passed by the learned Special Judge (PC Act), in Complaint Case No.06/2019. Directions for registration of FIR have also been sought.

(2.) Mr. Ankur Mittal, learned counsel for the petitioner, submits that the petitioner/Sherry George is the Director and authorized representative of the Indian Fitness Connect Pvt. Ltd, a company incorporated under the Companies Act. Ozone Spa Pvt. Ltd. through one Jitendra Agnihotri (Chief Accountant of the said company) filed an application under Sec. 156(3) Cr.P.C., which was numbered as CC No. 6589/2017, against the petitioner and other Directors of India Fitness Connect Pvt. Ltd. which is pending before the learned Metropolitan Magistrate, Saket Courts.

(3.) It is the allegation of the petitioner that the said complainant had sought to influence the court of the learned Metropolitan Magistrate, as in the order dtd. 17/8/2017 it was so recorded. Learned counsel submitted that thereafter, since a grave offence had been committed i.e., the interference with the administration of justice, as well as an offence under Sec. 12 of the Prevention of Corruption Act read with Sec. 186 IPC and other penal provisions, the petitioner lodged a complaint dtd. 15/2/2018 at Police Station Saket, but no FIR was registered, despite requests to superior police officers.