DHANI RAM MEHTO Vs. HARNAM SINGH

JUDGEMENT

(1.) The present appeal has been filed under Sec. 341 of the Code of Criminal Procedure, 1973 ('CrPC') challenging the order dtd. 17/7/2023 ('impugned order'), passed by the learned Special Judge, Rouse Avenue Courts Complex, New Delhi, in Case No. MISC DJ ASJ 148/2023.

(2.) By the impugned order, the learned Special Judge dismissed the application filed by the appellant under Sec. 340 of the CrPC and Sec. 195 CrPC read with Ss. 193, 195, 196, 204 and 211 of the Indian Penal Code, 1860 ('IPC') and Sec. 120B of the IPC.

(3.) The brief facts of the case are as follows: