NAVNEET SINGH Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside the impugned Order dated 28.09.2019 passed by learned Special Judge, Patiala House Courts, New Delhi in the Criminal Revision Petition bearing C.R. No. 458/2018, arising in the proceedings of F.I.R. No. 15/2016 registered at Police Station Chanakya Puri under Sections 420/468/471/120- B IPC, and to discharge the Petitioner of the aforesaid Offences.

(2.) Brief facts of the case are that on 14.01.2016, a Complaint was lodged by the Assistant Regional Security Officer of the Embassy of United States of America, New Delhi, wherein it was interalia alleged that an individual named Harpreet Singh applied for a Non-Immigrant Visa at the US Embassy at New Delhi and along with the application, said Shri Harpreet Singh annexed various documents; Shri Harpreet Singh claimed himself to be the owner of a firm by the name of M/s P.K. Jutti Palace situated at Patiala, Punjab besides filing the documents in connection therewith; however in the interview with the Embassy Officials, Shri Harpreet Singh stated that he does not own or work for M/s P.K. Jutti Palace and all the documents submitted by him along with the Visa Application were fraudulent and that he paid a sum of .1,00,000/- to an individual named Navneet Singh for the said fraudulent documents and would pay an additional sum of Rs. 1,00,000/- if the Visa is approved.

(3.) Learned counsel appearing on behalf of petitioner submits that during the course of investigation, statements of certain witnesses were recorded including so called confessions extracted from the two accused persons namely, Shri Harpeet Singh and Shri Navneet Singh. On the completion of investigation, a detailed Chargesheet was filed by the concerned police officials, whereafter cognizance was taken by the Learned Metropolitan Magistrate and accordingly, both the accused persons including the present Petitioner were summoned to appear before the Learned Metropolitan Magistrate on 08.01.2018.