MAHUA MOITRA Vs. STATE

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India read with Sec. 482 CrPC seeking a Writ in the nature of certiorari to set aside the ex-parte order dated 25.09.2019 passed by the Ld. ASJ, New Delhi, Patiala House Courts in Criminal Revision No. 506/2019 pending before the Ld. MM, Patiala House Courts.

(2.) It is submitted by Ld. Counsel for the petitioner that petitioner, who is the complainant before the Ld. Trial Court, has filed the present writ petition seeking inter alia the issuance of a writ of certiorari quashing and setting aside the order dated 25.09.2019 passed by the Learned Additional Sessions Judge in C.Rev. No. 506/2019 titled "Sudhir Chaudhary v. State and Anr. Whereby the entire proceedings in the Ct. Case 9397 of 2019 before Ld. MM, PHC, New Delhi instituted by the petitioner seeking prosecution of Respondent no.2 under Sections 499 , 500 IPC have been stayed on the ground that Ld. MM passed order dated 01.08.2019 without hearing the respondent no.2.

(3.) It is further submitted by Ld. Counsel for the petitioner that petitioner is accomplished member of the All India Trinamool Congress party (hereinafter referred as „TMC?), and is a currently serving as a Member of Parliament in the present 17 th Lok Sabha from Krishnanagar constituency in West Bengal. Prior to entering politics, the petitioner had a well-established career as an investment banker in London.