INSPECTOR RAN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (Crpc) seeks the quashing of an order dated 19th July, 1996 passed by the learned Metropolitan Magistrate (MM), Delhi. By the said impugned order, the learned MM dismissed an application filed by the Petitioner seeking dismissal of the complaint case titled Zahid Hussain Qureshi v. SI Ran Singh registered at Police Station Jama Masjid, New Delhi under Section 323 IPC, on the ground of non-compliance of the statutory requirement of obtaining prior sanction under section 197 Crpc read with Section 140 of the Delhi Police Act (DP Act ).

(2.) THE Petitioner also challenges an order dated 18th November, 1999 passed by the Additional Sessions Judge (ASJ) Delhi dismissing the revision petition filed by the Petitioner against the aforementioned order dated 19th July, 1996 passed by the learned MM.

(3.) THIS Court while directing notice to issue in this petition on 12th January, 2000 stayed further proceedings in the complaint case No. 48/1/94 and that stay has continued till date.