SHILPI SHAKT Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 ("crpc") challenges an order on charge and charge dated 5th February, 2000 and 7th February, 2000 respectively passed by the learned Metropolitan magistrate ("mm"), New Delhi and a subsequent order dated 24th September, 2003 passed by the learned Additional Sessions Judge ("asj"), New Delhi dismissing the petitioner's Criminal Revision No. 4 of 2000.

(2.) A preliminary objection was raised to the maintainability of this petition under Section 482 Crpc by the respondent on the ground that once a revision petition against an order on charge has been disposed of, an accused person cannot further file a petition under Section 482 Crpc to this Court.

(3.) IN support of this submission that such a petition was maintainable, mr. R. K. Anand learned Senior counsel appearing for the petitioner relied upon the judgments of the Supreme Court in Krishnan v. Krishnaveni (1997) 4 SCC 241, jitender Kumar Jain v. State of Delhi (1998) 8 SCC 770 and Kailash Verma v. Punjab State Civil Supplies Corporation 2005[1] JCC 209.