SANJAY BHARGAVA Vs. STATE

JUDGEMENT

(1.) In this application it is prayed that operation of the order dated 28.2.2005 passed by the learned Metropolitan Magistrate (Police Station Defence Colony, New Delhi) in a complaint case (second compliant case) under Sections 420/465/ 467/468/471/120-B of Indian Penal Code along with an application under Section 156(3), Cr.P.C., be stayed. The following order has been passed by the learned Metropolitan Magistrate:

(2.) This complaint case (in fact second complaint case) was filed on 28.2.2005 and the impugned order was also passed on the same day. Before filing the complaint case, a report for the same offences was lodged with Police Station Defence Colony on 25.2.2005. The result of the impugned order was that an FIR was registered by Police Station Defence Colony and the police machinery was whipped into action by the judicial order. There are 23 accused persons, 11 of them are foreigners.

(3.) The entire dispute is about one dishonoured and/or misused cheque in an on-going business between the parties since 1995.