STATE OF NCT OF DELHI Vs. BHANWAR SINGH

JUDGEMENT

(1.) - This Leave to Appeal has been filed against the impugned judgment dated 12.02.2016 passed by the Court of MM-01, South District, Saket Courts, New Delhi in FIR no. 47/15 whereby the respondent was acquitted for the offence punishable under Section 188 of the Indian Penal Code, 1860 (in short 'IPC').

(2.) Facts leading to the filing of the present Leave to Appeal are that on 22.01.2015 at about 5 PM, the respondent who is the landlord of house bearing no. 203/1, Bhopa Mohalla, Fateh Beri under the jurisdiction of PS Fatehpur Beri was found to have not got verified the details of his tenant from the police in accordance with Order no. 67397-496/SD(X) dated 22.12.2014 passed by Shri Prem Nath, DCP, South and therefore the FIR no. 47/2015 was registered against the respondent under Section 188 of the IPC.

(3.) On filing of charge sheet, a notice under section 251 of the Code of Criminal Procedure, 1973 (in short 'the Code') was framed on 15.12.2015 by the learned MM to which the accused pleaded not guilty and claimed trial. The prosecution examined one witness to bring home the guilt of the accused.