AJAY MADAN Vs. STATE

JUDGEMENT

(1.) THE present is a petition under section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') in FIR No. 89/2015, under sections 419/420/467/471/34 IPC and section 12 of the Notary Act, 1952, registered at Police Station - Barakhamba Road, New Delhi.

(2.) IT is the case of the prosecution that on 23.07.2015, on a complaint of the Tehsildar, Chanakya Puri, New Delhi pursuant to a raid conducted by the Sub -Divisional Magistrate of the concerned area, the applicant was found illegally attesting affidavits on behalf of a Notary Public.

(3.) MR . Goswami, learned counsel appearing on behalf of the applicant states that the latter is a Stamp Vendor and Deed Writer and has been falsely implicated in the present FIR. Mr. Goswami, further states that the said affidavits were in fact attested by the said Mr. Sunder Lal and not by the applicant. Needless to say, the same would be a matter for determination at the ensuing trial.