JAYJEET SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner inter alia, seeking quashing of the Kalandra dated 6th April, 2009 under Section 28 read with Section 110 Delhi Police Act, 1978 (hereinafter referred to as the "Act") and also the entire proceedings emanating from the order of cognizance dated 11th September, 2009, passed by Metropolitan Magistrate and all the subsequent proceedings initiated thereto who also seeks quashing of the order 23rd May, 2011 passed by Additional Sessions Judge-02 (South), Saket Courts/ New Delhi whereby the Revision Petition No.12/2011 of the petitioner was dismissed on the ground of limitation.

(2.) It is argued by Mr. Dayan Krishnan, learned Senior counsel for the petitioner that the trial court has dismissed the revision petition on grounds of limitation when it is a settled position in law that a revision under Section 397 Cr.PC should not have been dismissed on grounds of limitation when a clear illegality can be demonstrated.

(3.) It is argued by him that in the present case there are several illegalities which show that the prosecution case is wholly illegal. Such details are given as under:-