MADHO SINGH CHAUHAN Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) MOOL Chand Garg, J. 1. This Leave Petition has been filed by the petitioner seeking permission of this Court to file an appeal against the order dated 03. 07. 2007 passed by the learned MM concerned dismissing his application under section 311 Cr. P. C. which was moved by him for leading evidence after the closure of his evidence on 06. 06. 2006. However, the trial Court while dismissing the application has also acquitted the respondents/accused persons of the charges since there was no evidence available on record.

(2.) BRIEFLY stating the facts giving rise to filing of this petition are: (i) That a complaint was filed by the petitioner under Section 200 cr. P. C. on 15. 10. 1998 along with an application under Section 156 (3) Cr. P. C. alleging that the respondents were guilty of having committed offences under Sections 341/379/406/420/425/426/448/451/452/563/464/465/468/ 471/503/506/120b IPC and 112 of the Delhi Police Act and on that basis the concerned MM directed the police to register an FIR vide his order dated 02. 11. 1998.

(3.) THE police registered the FIR bearing No. 20/1999 on 22. 01. 1999 under various sections as enumerated above but the relevant allegations made in the complaint are as under: