PAWAN GARG Vs. SOMCHAI CHAISRI CHAWALA

JUDGEMENT

(1.) Crl. M.A No.16887/2014

(2.) The factual matrix of the present case is that the present petitioner had filed Compliant Case No.16/1/12 for the offences under Sections 500/501 IPC before learned Metropolitan Magistrate, Patiala House Courts, New Delhi. Learned Metropolitan Magistrate after recording the pre-summoning evidence summoned the respondent for 09.04.2014 vide order dated 06.12.2013. Against the said order the respondent preferred Criminal Revision No.138/2/14 before learned Additional Sessions Judge-04, Patiala House Courts, New Delhi who vide order dated 25.03.2014 issued notice to the petitioner and granted personal exemption to the respondent. Thereafter, the present petitioner moved an application dated 17.10.2014 for cancellation of personal exemption granted to the respondent which was dismissed by the trial court vide impugned order dated 17.10.2014.

(3.) Feeling aggrieved by the said order, the petitioner has filed the present petition.