Delhi District Court
Municipal Corporation Of Delhi vs Sh. Dinesh Jindal on 9 June, 2008
IN THE COURT OF SH. PARVEEN SINGH : M. M.
NEW DELHI.
C.C. No. 367/01
Municipal Corporation of Delhi
Through its Dy. Commissioner,
Karol Bagh Zone, New Delhi ............. Complainant
Versus
Sh. Dinesh Jindal
S/o Late Sh. B.L. Jindal
R/o H. No. 392, Deepali,
Peetampura, New Delhi
.............. Accused
Date of institution: 13.11.03
Date of judgment : 09.06.08
JUDGMENT
The present complaint against the accused was filed by the MCD . It is alleged that on 29.08.03 at about 1:30 p.m at Property No. WZ-D-4, Malawar Garden, Rajouri Garden, New Delhi, accused was found to be running without MCD license the trade of manufacturing Card Board Boxes in non-confirmation with 35 H.P .
2. Accused was summoned and notice u/S 251 Cr.P.C was framed against the accused on 20.03.06 , to which he pleaded not guilty and claimed trial.
3. Today the matter was listed for prosecution evidence however, the accused has today in the court pleaded voluntarily guilty for offence U/s 416/417/430/461 DMC Act .
5. In view of the plea of guilt of the accused, the accused is convicted for offence U/s 416/417/430 DMC Act . Be heard separately on point of sentence.
Announced in the open court. ( PARVEEN SINGH ) Dated: 09.06.08. METROPOLITAN MAGISTRATE:
NEW DELHI.
IN THE COURT OF SH. PARVEEN SINGH : M. M. NEW DELHI.C.C. No. 367/01
Municipal Corporation of Delhi Through its Dy. Commissioner, Karol Bagh Zone, New Delhi ............. Complainant Versus Sh. Dinesh Jindal S/o Late Sh. B.L. Jindal R/o H. No. 392, Deepali, Peetampura, New Delhi .............. Accused ORDER ON SENTENCE Present: AMP for the complainant Convict on bail with counsel.
Arguments heard on point of sentence. As the convict has voluntarily pleaded guilty and has prayed for a lenient view, convict is sentenced to fine of Rs 5000/- in default of which to undergo SI for 7 days. Vide receipt NO. 711225, fine has been paid. Bail bond stands cancelled. Surety discharged. Endorsement on the document, if any, be cancelled. Original documents of the surety, if any, be returned to him as per rules.
Announced in the open court. ( PARVEEN SINGH ) Dated: 09.06.08. METROPOLITAN MAGISTRATE:
NEW DELHI.C.C. No. 367/01
09.06.08 PRESENT: AMP for the complainant.
Accused with counsel.
Accused has voluntarily pleaded guilty for offence U/s 416/417/430 DMC Act.
In view of plea of guilt of accused he has been convicted vide separate judgment and vide separate order on sentence, accused is sentenced to fine of Rs 5000/- in default of which to undergo SI for 7 days. Fine paid. File be consigned to Record Room.
M.M./NEW DELHI 09.06.08