SHABBIR MALIK Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 Cr.P.C., seeks setting aside of the order dtd. 31/3/2014 passed by Mr. Praveen Kumar, Special Judge, PC Act, CBI-III, Rohini Courts, Delhi in Criminal Revision Petition no. 04/2017 arising out of FIR No. 221/2008 under Ss. 408/420/506/120-B IPC, registered at PS Sultanpuri.

(2.) The impugned order passed by the learned Special Judge allowed the revision petition filed by respondent no. 2 herein, against an order on charge dtd. 16/12/2013 passed by Sh. Sumedh Kumar Sethi, learned Metropolitan Magistrate, North-West, Rohini, Delhi whereby the said respondent alongwith other co-accused persons were charged for the offence under Sec. 506 of IPC.

(3.) The relevant facts for the adjudication of the present petition are as follows: