KAPOOR CHAND GUPTA Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure ("Cr.P.C.") seeks the following prayers:

(2.) The learned Additional Session Judge ' 03, South-East, Saket Court Complex, New Delhi, in C.R. No. 24/2010, vide order dtd. 21/4/2011, dismissed the revision petition filed on behalf of the petitioner and upheld the order dtd. 25/3/2010, passed by the learned Additional Chief Metropolitan Magistrate' IV, South-East, Saket Court, New Delhi. Whereby, the learned ACMM accepted the cancellation report filed by the Investigating Officer, in FIR No. 613/2007, under Ss. 406/420 of the Indian Penal Code ("IPC") registered at P.S. New Friends Colony.

(3.) Briefly stated, the facts relevant for adjudication of the present petition are as under: