AJAY GUPTA Vs. STATE

JUDGEMENT

(1.) The Petition under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Petitioner, Mr. Ajay Gupta, to challenge the Order/Judgment dtd. 22/2/2021, passed by the learned ASJ, confirming the Order dtd. 1/6/2017, passed by the learned Metropolitan Magistrate, New Delhi, directing framing of Charges under Sec. 341/452/506/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 27/54/59 of the Arms Act, 1959.

(2.) The brief facts of the Case are that the Petitioner, Mr. Ajay Gupta, is the co-owner of Farm No. 2, Mall Road, forming part of Khasra No. 39/4, 36/17, 36/24, Village Kishan Garh, Vasant Kunj, New Delhi-110070 comprising of a constructed house and open land measuring 3 acres.

(3.) The Petitioner along with the co-owner had leased out the said Property to M/s G.T. Telecom Pvt. Ltd. vide Lease Agreement dtd. 15/2/2010. During the subsistence of the Lease, the Lessee Company/M/s. G.T. Telecom Pvt. Ltd. had assigned its Lease rights in favour of M/s Ganton India Pvt. Ltd. vide an amendment dtd. 1/4/2011.