RAJ PAL AGGARWAL Vs. VINOD GUPTA

JUDGEMENT

(1.) Allowed as prayed for. Annexure P-9 is taken on record, subject to all just exceptions.

(2.) The present petition has been filed under Section 482 Cr.P.C. for quashing of order dated 23.05.2011 (Annexure P-l) passed by the learned Additional Sessions Judge, Faridabad, whereby appeals preferred by the petitioners under Section 341 Cr.P.C. had been dismissed, and for quashing of the order dated 25.02.2010 (Annexure P-4) passed by the learned Additional Chief Judicial Magistrate, Faridabad whereby a complaint was ordered to be filed for the commission of offence under Section 211 IPC against the petitioners, and for quashing of the said complaint (Annexure P-6).

(3.) In the present case, Satish Chand Amar had initially got registered FIR No.97 dated 18.03.2005, under Sections 420, 467, 468, 471 and 120-B IPC, at Police Station Old Faridabad, Faridabad, against Vinod Gupta, Dharamvir, Naresh Chaudhary, Vimal Gupta and Madhu Gupta.