NARESH KUMAR LAMBA Vs. STATE & ORS

JUDGEMENT

(1.) CRL.M.A.12082/2015 (Exemption)

(2.) The present is a petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") assailing the order dated 01.07.2015 whereby Criminal Revision Petition No.28/2015 filed on behalf of the petitioner was dismissed by the Sessions Court. The present petition also assails the order dated 07.04.2015 rendered by the concerned Metropolitan Magistrate, Tis Hazari Courts, Delhi whereby the application of the petitioner under section 156(3) of the Code has been dismissed.

(3.) As is evident, the order dated 01.07.2015 impugned herein was occasioned on account of the dismissal of the application under section 156(3) of the Code filed on behalf of the petitioner.