DALJEET SINGH SAINI Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions. CRL.M.C. 2446/2024 & CRL.M.A. 9321/2024

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the order dtd. 21/12/2023 passed by the learned Additional Sessions Judge-05, South West District, Dwarka, Delhi in Criminal Revision No.513/2020, titled Daljeet Singh Saini v. Gulbadan Panwar, dismissing the same as being not maintainable.

(3.) The petitioner also challenges the order dtd. 2/9/2022 passed by the learned Metropolitan Magistrate (NIA)-02/South West District, Dwarka Courts, Delhi in Misc. Cases/4305/2017, Gulbadan Panwar v. Daljeet Singh Saini, dismissing the application under Sec. 311 of the Cr. P.C filed by the petitioner herein, who is the accused in the said case filed by the respondent no. 2 under Sec. 138 of the Negotiable Instruments Act, 1881.