BACHITTAR SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) By way of this petition filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [hereafter 'BNSS'], the petitioner seeks setting aside of order dtd. 5/10/2024 [hereafter "impugned order"] passed by the learned Additional Sessions Judge, South East District, Saket Courts, New Delhi [hereafter "Sessions Court"] in Crl. Rev. No.496/2024 titled "Bachhitar Singh v. State and Ors". By way of the impugned order, the learned Sessions Court was pleased to dismiss the revision petition filed by the petitioner, and uphold the order passed by the learned Metropolitan Magistrate-12, South East, Saket, Delhi [hereafter "Magistrate"] wherein the learned Magistrate had dismissed the complaint filed by the petitioner, under Sec. 203 of Code of Criminal Procedure, 1973 [hereafter "Cr.P.C."] as well as for non-prosecution.