INDER GOEL Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(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. 19/3/2024 (hereinafter referred to as the 'Impugned Order') passed by the learned Additional Sessions Judge/Special Judge, NDPS, New Delhi District, Patiala House Courts, New Delhi (hereinafter referred to as the 'ASJ') in Criminal Revision no.619/2023, titled Inder Goel v. State and Anr., dismissing the said Revision Petition.

(3.) The said Revision Petition had been filed by the petitioner herein, challenging the Order dtd. 2/8/2023 passed by the learned Chief Metropolitan Magistrate, New Delhi District, Patiala House Courts, New Delhi (hereinafter referred to as the 'Trial Court') in Ct. No.676/2023, titled Inder Goel v. Ashok Goel, dismissing the application filed by the petitioner herein under Sec. 156(3) of the Cr.P.C., while taking cognizance on the complaint filed under Sec. 200 of the Cr.P.C.