NITIN CHOPRA Vs. M C D

JUDGEMENT

(1.) THIS petition under Section 482 Crpc seeks the quashing of Criminal complaint No. 1516/2001 titled ("municipal Corporation of Delhi v. Dr. Nitin chopra") under Sections 347/461 of the Delhi Municipal Corporation Act, 1957 (DMC Act) pending in the Court of the learned Metropolitan Magistrate (MM), delhi and all proceedings consequent thereto.

(2.) THE facts relevant for the present petition are set out in paras 1,2,4 and 4 of the aforementioned criminal complaint filed by the MCD which read as under:

(3.) ON 19th May, 2003, the learned MM passed the following order: