COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) The present criminal reference petition, instituted under Sec. 395(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been referred by the Mr. Gaurav Sharma, learned Metropolitan Magistrate, Negotiable Instruments Act-03, Central District, Tis Hazari Courts, Delhi.

(2.) Shorn of all unnecessary details, the present reference raises the following questions for consideration by this Court:-

(3.) A bare perusal of the questions referred to this Court reflects that the issues of determining Question No. 2 to Question No. 5 are dependent upon the answer to Question No. 1.