SATPAL KALRA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter, 'Cr.P.C.') and seeks the quashing of FIR No. 273/2016 under Ss. 420/406/506/120B of the Indian Penal Code, 1860 (hereinafter, 'IPC') registered at P.S. Chittaranjan Park, Delhi and the proceedings emanating therefrom.

(2.) A complaint under Sec. 200 Cr.P.C. and an application under Sec. 156(3) of the Cr.P.C. was filed at the instance of Sh. Vishal Diwan ('Complainant/Respondent No.2') on 23/7/2016 before the Ld. CMM, Saket Courts, Delhi against Petitioner No. 2, Varun Kalra.

(3.) On 27/9/2016, the aforesaid application under Sec. 156(3) Cr.P.C. was withdrawn by Respondent No. 2. Subsequently, the ld. Metropolitan Magistrate vide order dtd. 9/11/2016 recorded that the abovementioned complaint was also dismissed as withdrawn at the instance of Respondent No. 2.