SURAJ GARG Vs. STATE

JUDGEMENT

(1.) The present petition filed under Ss. 482 and 483 of the Code of Criminal Procedure, 1973["CrPC"] seeks setting aside of the order dtd. 1/12/2011, passed by the Metropolitan Magistrate, Rohini Court, Delhi, in the proceedings arising from FIR No. 297/2008 dtd. 20/5/2008, registered under Ss. 406 and 420 of the Indian Penal Code, 1860["IPC"] at P.S. Prashant Vihar, Delhi, as well as all consequential proceedings emanating therefrom. By the impugned order, the Metropolitan Magistrate, while rejecting the cancellation report filed under Sec. 173 of CrPC, summoned the Petitioner for the offence punishable under Sec. 420 of IPC.

(2.) Upon perusal of the record, the facts are summarised as follows:

(3.) In support of his prayer, the Petitioner submits as follows: