SRIHARSHA MAJETY Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has come up to this Court invoking the inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), feeling aggrieved by the order dated 11.01.2019 of the Metropolitan Magistrate whereby he, along with certain others, stands summoned as "additional accused" on the basis of supplementary report (supplementary charge-sheet) under Section 173 Cr.P.C. submitted on the said date by the police in the wake of further investigation carried out into first information report (FIR) no. 251/2018 of police station Kalkaji.

(2.) The respondent/State accepts notice through Mr. Amit Ahlawat, Additional Public Prosecutor. The victim of the alleged offences namely Kanav Madnani has also appeared on his own with counsel and seeks to oppose the prayer in the petition.

(3.) All sides have been heard and, with the assistance of the learned counsel, the record has been perused.