SURAJ BHAN Vs. ASHWANI KUMAR AND ORS.

JUDGEMENT

(1.) CRM No. 41428 of 2014

(2.) IN view of averments made in the application, the same is allowed and delay in filing the instant application is condoned.

(3.) ON the strength of preliminary evidence adduced by complainant -Suraj Bhan, both respondents were summoned to face trial under Sections 406 and 420 IPC read with Section 34 IPC by learned Magistrate vide order dated August 21, 2014. In compliance of the said order both respondents appeared and joined proceedings. Similarly, on the strength of evidence brought on record at pre -charge stage there being, a prima facie evidence, both respondents were charge sheeted for the commission of offences punishable under Sections 406 and 420 read with Section 34 IPC vide order dated July 13, 2012, to which they plead did not guilty and claimed trial.