DAYA NAND Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner appears in person and challenges order dtd. 20/11/2025 passed by learned Revisional Court.

(2.) It seems that his main grievance is to the effect that, one Meena Devi should have also been charge-sheeted which is based on his report i.e. FIR 7/2022, registered at P.S. Mundka.

(3.) However, the order of learned Revisional Court does not seem to be adverse to the petitioner, as the learned Revisional Court, while deciding Crl.Rev.P.143/2025 in its order dtd. 20/11/2025, has observed as under:-