KRITENDER SHARMA Vs. STATE

JUDGEMENT

(1.) By way of the present petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), the petitioner has challenged the order dated 01.06.2013 passed by learned Metropolitan Magistrate, (C-01), Tis Hazari Courts, Delhi whereby the application under Section 311 of Cr.P.C. and application under Section 315 of Cr.P.C. filed by the petitioner were dismissed.

(2.) Brief facts of the present case are that the petitioner is facing trial in case FIR No.47/1995 under Sections 420/467/468/471 of IPC registered at P.S. Karol Bagh, New Delhi and on 06.01.1997, charges for the offences under Sections 420/467/468/471 of IPC were framed by learned Metropolitan Magistrate. The prosecution evidence was closed on 15.07.2010. The statement of accused/ petitioner under Section 313 of Cr.P.C. was recorded on 19.01.2011 and the petitioner chose to lead defence evidence. The petitioner examined Bala Krishan Chetri (DW-1), Shiv Raj Singh (DW-2), S.K. Azad (DW-3), Ras Bihari Prasad (DW-4), Manoj Kumar (DW-5), Pandya Jagmohan (DW-6), Smt. Manjula (DW-6) and the evidence was closed by learned Metropolitan Magistrate, Delhi on 25.07.2012.

(3.) The petitioner moved an application under Section 315 of Cr.P.C. and another application seeking permission to summon the record clerk of Delhi School Tribunal to verify the certified copies on 06.04.2013. Vide impugned order dated 01.06.2013 both the applications were dismissed by learned Metropolitan Magistrate.