S K BHALLA Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, for quashing order dated 27th November, 1993 passed by learned Additional Sessions Judge, in Cr.R-12/93, Who affirmed the order dated 13th July, 1993 passed by Mr. V.K. Jain, Metropolitan Magistrate.

(2.) In order to appreciate the controversy involved in this case, it would be necessary to make reference of the orders which have been passed by the learned Metropolitan Magistrate, in this case.

(3.) On 17th February, 1993, Ms. Anu Malhotra, Metropolitan Magistrate passed the following order: