SANJEEV MALHOTRA Vs. KUSHARGRA MALHOTRA (MINOR)

JUDGEMENT

(1.) This order shall dispose of the aforementioned two petitions as the same have been filed under Section 482 Cr.P.C. by petitioner Dr. Sanjeev Malhotra against his minor son Kushargra Malhotra.

(2.) In CRM-M-29719 of 2017, the petitioner has prayed to call for the records of the petition filed by the respondent under Section 125 Cr.P.C. bearing No.Mnt-125/13/2014 dated 10.09.2009 titled as Kushargra Malhotra Versus Dr. Sanjeev Malhotra pending before the Court of learned Judicial Magistrate 1st Class, Kalka, District Panchkula as well as for quashing of the order dated 15.07.2017 passed by learned Magistrate, whereby the application dated 26.04.2016 filed by the petitioner under Section 311 Cr.P.C. for recalling of AW1 Dr. Aaradhna Malhotra for further cross-examination has been dismissed.

(3.) Similarly, in another petition i.e. CRM-M-29732 of 2017, the petitioner has prayed to call for the records of the aforesaid petition under Section 125 Cr.PC filed by the respondent as well as for quashing of the order dated 31.05.2017 passed by learned Magistrate, whereby the application dated 26.04.2016 filed by the petitioner seeking permission to amend the application dated 26.04.2016 under Section 311 Cr.P.C. and the application dated 20.08.2016 seeking addition/amendment in the application dated 26.04.2016, were dismissed by learned Magistrate.