DEVENDER RAM RATWANA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This order proposes to dispose off a revision petition, directed against an order on charge, by the learned Additional Sessions Judge (hereafter "the trial court").

(2.) Facts necessary to decide this petition, are that Marisa Borg, a citizen of Malta (hereafter "the complainant") filed a complaint alleging commission of offences under Sections 420/ 468/471/IPC, by the petitioners. She was allegedly was cheated by the accused. It is alleged that she came into contact with the petitioner accused, by e-mail chatting. In the process, the complainant and accused became well acquainted with each other and also became good friends.

(3.) The complainant alleged that during the period she was also introduced to the petitioner's family members; he allegedly told complainant about his illness. She arranged for his visa and air-tickets, for him, in addition to $ 14,400.00 so that he could visit Malta and for medical treatment. The accused petitioner reached Malta on 17th March 2002; he stayed there for a month.