DHEERAJ SINGH RANA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) BY virtue of these Applications under Article 134-A of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) the Petitioner seeks issuance of a certificate of fitness to file an Appeal in the Supreme Court against the order dated 04.02.2013 passed by this Court dismissing a petition under Section 482 Cr.P.C. read with Article 227 of the Constitution of India.

(2.) IT may be noted that two Applications one under Section 340 Cr.P.C. and another under Section 91 Cr.P.C. were filed by the Petitioner. The sum and substance of the two Applications can be extracted from the order dated 13.08.2012 passed by the learned ASJ hereunder:-

(3.) THE learned counsel for the Petitioner submits that the order dated 04.02.2013 raises an important question of law as formulated in Crl.M.A. Nos. 1960/2013, 3314/2013, 2058/2013 and 3312/2013 and thus a certificate of fitness to file a Special Leave Petition may be issued to the Petitioner. In support of his contention, the learned counsel for the Petitioner relies on Chandra Prakash & Or. v. State of U.P. & Anr. AIR 2002 SC 1652; Gangadhar Behera and Ors. v. State of Orissa (2002) 8 SCC 381; Chapter 1, Part E of Record of Evidence in Criminal Cases; Virender v. The State of NCT of Delhi 2009 (4) JCC 2721; Mustakeem v. The State of U.P., 2002 Crl.LJ 1516; Shailendra Kumar v. State of Bihar & Ors. AIR 2002 SC 270; Madhav Hayawadanrao Hoskot v. State of Maharashtra (1978) 3 SCC 544; Lincoln J. Wills v. Shamsul Haque & Ors. 1974 Crl.LJ 23 (V 80 C 6); Amin & Anr. v. The State AIR 1958 Allahabad 293 (V 45 C 59); Bhanu M. Vakil v. Chandra Oshiram Keswani & Anr. 1991 Crl.LJ 2819; V.K. Sasikala v. State Rep. by Superintendent of Police, 2012 (4) Crimes 146; Rupe Ashok Hurra v. Ashok Hurra & Anr., AIR 2002 SC 1771; Dilip Premnarayan Tiwari & Anr. v. State of Maharashtra, 2010 (1) LRC 22 (SC); Babubhai v. State of Gujarat & Ors. 2010 (4) RCR (Criminal) 311; Brady v. Mary Land 1963 (American Supreme Court); A. Venkatasubbiah Naidu v. S. Chellappan & Ors. (2000) 7 SCC 695; Ajay Kumar v. State & Anr. 1986 Crl.LJ. 932; Shalini Shyam Shetty v. Rajendra Shankar Patil, 2010 (3) KLT SN 86 (C.No.90) SC; S. Pratap Singh v. The State of Punjab (1964) 4 SCR 733; Abdul Rehman Antulay & Ors. v. R.S. Nayak & Anr. (1992) 1 SCC 225; State Bank of India & Anr. v. S.B.I. Employees Union and Ant. AIR 1987 SC 2203; Sarjubhaiya Mathurbhaiya Kahar v. Deputy Commissioner of Police, Vadodara & Anr. 1984 Crl.L.J. 1474; Sushil Kumar Gupta v. Joy Shanker Bhattacharyya, 1970 SCC (Cr.) 210; and Nar Singh & Anr. v. State of Uttar Pradesh, AIR 1954 SC 457 (Vol. 41, CN 109).