LAWS(MPH)-2023-11-106

SURENDRA SINGH BHADORIYA Vs. K.D. CHOUBEY

Decided On November 29, 2023
Surendra Singh Bhadoriya Appellant
V/S
K.D. Choubey Respondents

JUDGEMENT

(1.) Head on admission/stay.

(2.) The present petition is preferred under Sec. 482 of Cr.P.C. taking exception to the order dtd. 3/11/2022 whereby cognizance has been taken against the petitioner purportedly under Sec. 420 and r/w Sec. 34 of IPC. Said cognizance has been taken after alleged commission of offence in 1980. Revision was preferred but same also stood rejected vide order dtd. 25/7/2023.

(3.) It is the submission of counsel for the petitioner that after lapse of almost 42 years cognizance has been taken. Same is hopelessly barred by time and suffers from delay and latches. Five inquiries were conducted earlier suppressing those facts therefore, complaint has been filed on which impugned order has been filed.