SANDEEP SHARMA Vs. VIKRAM KUMAR PANDEY

JUDGEMENT

(1.) This petition has been filed seeking setting aside of order dtd. 31/1/2024 passed by ASJ, South West, Dwarka Court in Crl. Revision No.412/2023.

(2.) By the said impugned order, a revision filed by petitioner was dismissed which in turn had impugned order dtd. 25/5/2023 passed by MM (NI Act), South West, Dwarka Courts in CC No. 29/2020, dismissing the application under Sec. 251 of the Code of Criminal Procedure 1973 ('Cr.P.C'). read with Sec. 256 Cr.P.C. filed by petitioner.

(3.) The background facts are that the complainant alleged that the petitioner had approached the respondent by introducing himself as a friend of the respondent's wife. On that basis the respondent provided a friendly loan of Rs.20.00 lakhs to the petitioner.