BIKASH RANJAN ROUT Vs. STATE

JUDGEMENT

(1.) BY way of present petition under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.'), the petitioner has assailed the order dated 05.02.2013 passed by learned Additional Chief Metropolitan Magistrate (West), Delhi and letter dated 22.04.2013 under Section 160 Cr.P.C sent by District Investigation Unit, West District, Police Post MIG Flats, J -Block, Rajouri Garden, New Delhi.

(2.) SHORN off unnecessary details the facts of the case are that the complainant, Akshay Jain lodged a complaint dated 28.09.2007 on the basis of which FIR No.426/2007 under Sections 420/468/471 IPC was registered at P.S. Janakpuri, Delhi. On completion of investigation, charge -sheet for the offence under Sections 420/468/471 IPC was filed.

(3.) VIDE impugned order dated 05.02.2013 and notice under Section 160 Cr.P.C., the petitioner has preferred the present petition.