RELIANCE SECURITIES LTD. Vs. STATE

JUDGEMENT

(1.) Crl.M.A. No.11702/2014 (exemption)

(2.) BY way of this petition under Section 482 Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') the petitioner has challenged the impugned order dated 07.6.2014 passed by learned Additional Sessions Judge, Delhi in Crl. Rev. No.52/2014 titled 'Reliance Securities Ltd. vs. State & Anr.' whereby the revision petition filed by the petitioner was dismissed.

(3.) THE petitioner also moved an application under Section 156(3) Cr.P.C. In the said application Action Taken Report was called from the concerned SHO. The SHO filed the ATR stating that the dispute between the parties regarding termination of services and vehicle in question is pending before learned Additional District Judge and Labour Court. The complainant had failed to disclose the said facts in his pleadings. Vide order dated 16.4.2014 passed by learned Metropolitan Magistrate, the said application under Section 156(3) Cr.P.C. was dismissed and the petitioner was directed to adduce pre -summoning evidence. The petitioner challenged the said order dated 16.4.2014 by filing Criminal Revision which was dismissed by learned Additional Sessions Judge, Central, Tis Hazari Courts, Delhi vide impugned order dated 7.6.2014.