RAJESH KUMAR Vs. VIKRAM RANA

JUDGEMENT

(1.) The petitioner had filed a criminal complaint against the respondent on 18.09.2009 alleging offences under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) having been committed. The respondent was acquitted by the Metropolitan Magistrate by judgment dated 24.02.2012 on the finding that the cheque in question was never issued in favour of "Rajesh Sahni". The respondent, after such decision, moved an application under Section 340 of the Code of Criminal Procedure, 1973, alleging offences punishable under Sections 193, 196, 200, 209, 211 of Indian Penal Code, 1860 having been committed by the petitioner in respect of the cheque in question and the allegations made in the said criminal complaint case. The Metropolitan Magistrate after issuing notice to the petitioner, by his order dated 23.06.2015, held that, in his opinion, it was expedient and in the interest of justice that inquiry be made against the petitioner for making false statements in the complaint and furnishing false evidence on oath, this leading to a formal complaint being preferred before the Chief Metropolitan Magistrate.

(2.) The petitioner challenged the said order in the court of the Sessions by criminal revision petition (no.44/2015). The said revision petition was dismissed by the said court on 26.02.2016.

(3.) The petitioner has come up to this court by the petition at hand invoking its jurisdiction under Section 482 Cr. PC to assail the concurrent opinion recorded by the two courts below, his prime argument being that the allegations are incorrect and that he is being falsely implicated.