PANKAJ PRAKASH Vs. THE STATE AND ORS.

JUDGEMENT

(1.) VIDE present petition, petitioner seeks direction to set aside the order dated 07.02.2014 passed by learned Metropolitan Magistrate - 03, South -East District, Saket Courts, New Delhi on a protest petition filed by a private third party i.e. Sh. B.K. Periwal in FIR No. 81/2008 registered at police station Amar Colony, New Delhi.

(2.) FURTHER seeks direction to set aside the order dated 16.09.2014 passed by learned Additional Sessions Judge - 02, South -East District, Saket Courts, New Delhi in Criminal Revision Petition No. 11/2014.

(3.) ACCORDINGLY , the Police investigated the matter and found that the seal put on the leased premises was intact and was not tampered with and that the electricity meter was not removed. The allegations of respondent No. 2 that the leased premises was leased for residential purpose, but was being used for office purpose was also proved wrong. Accordingly, MCD did not file any complaint in the said matter.