LEE KUN HEE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, learned counsel for the applicant, learned AGA for the State and Sri D.K. Singh, learned counsel for opp. party No.2.

(2.) By means of the present application under Section 482 Cr.P.C., the applicant has prayed for quashing/setting aside and/or modify the Order dated 11.4.2013 ("Impugned Order") passed by the learned I/c Sessions Judge in Criminal Revision No.157 of 2013 to the extent it direct the IInd Additional Chief Judicial Magistrate, Ghaziabad hearing Criminal Complaint No.1086 of 2009 filed under Sections 403, 405, 415, 418, 420 and 423 read with Sections 34 and 120-B of Indian Penal Code that "if any formality cannot be completed by the Complainant for non-availability of particulars, then learned trial court should not insist on this point and to pass order according to material produced by the complainant which can be possible for him to produce".

(3.) Brief facts of the case are that;