SWARAJ Vs. STATE AND ORS.

JUDGEMENT

(1.) CRL.M.C. 1050/2015.

(2.) VIDE the present petition, petitioner seeks directions thereby setting aside the order dated 07.10.2014 passed by ld. MM, Dwarka Courts, New Delhi whereby cognizance for the offences punishable under Sections 153A/153B IPC was taken and summon was issued to the petitioner for trial.

(3.) IT is not in dispute that prior to approaching the Police by filing the complaint, respondent no.2 had filed a complaint under Section 156(3) Cr.P.C. vide CC. No. 8431/2012 before Additional Chief Metropolitan Magistrate -01, Dwarka Courts, New Delhi seeking registration of FIR against the petitioner. Accordingly, vide order dated 08.02.2013, the said Court directed SHO, PS -Dwarka, New Delhi to register FIR under the relevant provisions and file a compliance report on 08.04.2013. Consequently, FIR No. 73/2013 for the offences punishable under Sections 124/124A/153A/153B/295A / 149/332/353/504/511/120B IPC was registered against the petitioner.