COL. PRAVESH KUMAR MALHOTRA Vs. STATE

JUDGEMENT

(1.) Present petition under Sec. 482 Crimial P.C. has been preferred by the petitioner to challenge the legality and correctness of an order dated 20.08.2015 of learned Metropolitan Magistrate in case FIR No. 667/2014 PS Vasant Kunj (North) whereby he has been summoned to face trial. Status report is on record.

(2.) I have heard the learned counsel for the parties; complainant in person and have examined the file.

(3.) It is a matter of record that the petitioner was put in column No. 12 as the investigating agency did not find any sufficient material to charge-sheet him. I have enquired from the complainant if she has any grievance against the present petitioner, to which, she has categorically stated that she has no grievance against the petitioner and does not intend to pursue complaint against him.