SUDHIR SEHGAL Vs. STATE

JUDGEMENT

(1.) Vide the present petition under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973, the petitioner assails the impugned order dated 14.09.2015 of the learned Additional Sessions Judge-I, Central, Tis Hazari Courts, Delhi in Criminal Revision No. 02/2014 whereby the order dated 16.12.2013 of the learned Chief Metropolitan Magistrate, Central, Tis Hazari Courts, Delhi in the Criminal Complaint No. 315/1 was upheld whereby a prima facie case was held to be made out against the petitioner herein as the accused no. 2 in the Criminal Complaint No. 315/1 qua the alleged commission of the offences punishable under Sections 467/471/120B of the Indian Penal Code, 1860 with it also having been observed vide the said order that a prima facie case was also made out against the said accused no. 2 i.e. the petitioner herein qua the alleged commission of the offences punishable under Sections 467/471 read with Section 120B of the Indian Penal Code, 1860 against the petitioner herein along with the co-accused no. 1.

(2.) Submissions have been addressed on behalf of the petitioner and on behalf of the State and the complainant.

(3.) The proceedings before the Trial Court in the Criminal Complaint No. 315/1 were stayed vide order dated 05.01.2016 of this Court, which is still in operation.