STATE (GNCT) OF DELHI Vs. SANJEEV SAWHNEY

JUDGEMENT

(1.) In the case FIR No.45/2015 under Sections 406/420/468/471/120-B IPC read with Section 12 of the Passport Act PS Special Cell, charge-sheet was filed against four accused persons, namely, Vipin Sharma, Aman Alam, Bhupinder Singh and Sanjeev Sawhney.

(2.) After hearing the parties on the point of charge, vide order dated 30th May, 2013, learned CMM discharged all the accused persons in respect of offence under Sections 467/468/471 IPC. For the remaining offences, the accused were ordered to be charged for the following reasons:-

(3.) Accused Sanjeev Sawhney (respondent herein) preferred a revision petition No.41/2013 impugning the order on charge. The learned ASJ vide impugned order dated 15th October, 2015 discharged him.