LAKSHAY JAISWAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 CrPC challenging the order dtd. 26/4/2024 passed by the learned Metropolitan Magistrate, whereby the stay on process under Sec. 82 CrPC issued against the petitioner/accused vide order dtd. 14/2/2024, which was granted vide order dtd. 23/2/2024, was vacated.

(2.) The brief facts giving rise to the filing of the present petition are as follows:

(3.) Since the application of the investigating officer seeking issuance of NBWs, as well as, the order whereby the NBWs were issued, were not on record, the matter was listed again on 1/7/2024 for seeking clarification. The learned APP for the State was directed to place the said documents on record.