KULDEEP KUMAR Vs. STATE OF DELHI & ANR

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 praying as follows:-

(2.) Ms. Kamna Vohra, learned Additional Standing Counsel (Criminal) appearing on behalf of the official respondent states that an order on charge dated 3rd September, 2015 has already been passed. Learned ASC (Crl.) further states that the petitioner has an equally efficacious remedy against the said order on charge dated 3rd September, 2015.

(3.) Mr. Salim A. Inamdar, learned counsel appearing on behalf of the petitioner states that the subject charge-sheet was vitiated by mala fides inasmuch as the complainant belongs to a rival trade union in the same Corporation. Mr. Inamdar would then urge that the complainant has instituted proceedings under the said Act against numerous individuals working in the same organization. Mr. Inamdar would also urge that the documents annexed to the present petition clearly demonstrate that the charges are manifestly motivated and false. Mr. Inamdar would lastly urge that the subject FIR was registered belatedly a year after the alleged commission of the offence under the said Act.