SHREYANS JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL .M.A. 1780/2015 (Exemption)

(2.) THE petition is accompanied by an application under Section 482 CrPC seeking inter alia a stay of the investigation emanating from the subject FIR.

(3.) LEARNED counsel appearing on behalf of the petitioner assails the subject FIR principally on three grounds: - Firstly he submits that the FIR has been lodged belatedly; the second limb of his argument is that there is apparent contradiction between what has been stated in the bail application filed before the Sessions Court in Mumbai and the consequent settlement deed on the one hand and the subject FIR on the other; the third submission made on behalf of the counsel for the petitioner is that even if the FIR is read in its entirety it does not disclose the commission of an offence under the provisions of Section 409 IPC.