RAM MOHAN GUPTA Vs. STATE & ANR

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. has been filed by the petitioner to challenge the legality and correctness of an order dated 18.08.2015 of learned Addl. Sessions Judge in Crl.Revision No.39/2015 whereby the order dated 21.04.2015 of learned Metropolitan Magistrate dismissing the application under Section 210 Cr.P.C. was upheld. Petition is contested by the respondent No.2.

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) The judgment was reserved after hearing the arguments on 01.09.2016. Copy of the order dated 07.09.2016 of Co-ordinate Bench of this Court in Crl.M.C. 4555/2015 & Crl.M.C.4554/2015 'Ram Mohan Gupta vs. State & Anr.' has been placed on record. Similar contention was raised in the said proceedings.