DEEPAK BAJPAI Vs. STATE

JUDGEMENT

(1.) Instant application, i.e. CRL.M.A. 15058/2017, under Section 482 Cr.P.C. read with Section 5 of the Limitation Act for condonation of delay of 458 days in filing the present revision petition has been filed by the petitioner-Deepak Bajpai.

(2.) Brief facts as stated are that the respondent No.2/complainant, i.e. Arun Jaitley, had filed a complaint under Section 200 Cr.P.C. against the accused persons, i.e. Arvind Kejriwal, Ashutosh, Sanjay Singh, Kumar Vishwas, Raghav Chadha and Deepak Bajpai (petitioner herein), alleging therein that the said persons had committed offences under Sections 499 / 500 / 501 / 502 IPC read with Sections 34 / 35 IPC.

(3.) Thereafter, the learned Chief Metropolitan Magistrate after closing the pre-summoning evidence and hearing the submissions of the learned counsels for the parties vide order dated 09.03.2016 summoned all the accused persons (including the present petitioner) for the offence under Section 500 IPC read with Section 34 IPC.