AJAY GUPTA Vs. MAHENDER SINGH & ORS

JUDGEMENT

(1.) The petitioner had lodged a complaint (CC No.1546/1) on 30.08.2006 with the Additional Chief Metropolitan Magistrate (ACMM), New Delhi alleging offences punishable under Sections 120-B/463/468/469/471 of Indian Penal Code, 1860 (IPC) having been committed by the respondents. The ACMM held an inquiry into the said complaint in which the petitioner examined himself (as CW1). The ACMM, however, by his order dated 31.05.2013, found no prima facie case made out and, thus, dismissed the complaint.

(2.) The petitioner challenged the above said order in the court of Sessions invoking its revisional jurisdiction by filing a petition (Criminal Revision No.34/2015). The said petition was dismissed by the revisional court vide its judgment dated 04.07.2015, endorsing the view taken by the ACMM.

(3.) It is the aforesaid orders which are under challenge by the present petition presented before this court invoking its inherent power under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.).