Delhi High Court - Orders
Sanjay Gandhi vs State (Govt Of Nct Of Delhi) & Anr on 1 March, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 858/2018 & CRL.M.A. 33470/2018 -Stay
SANJAY GANDHI ..... Petitioner
Through Mr. V V R Rao, Advocate
versus
STATE (GOVT OF NCT OF DELHI) & ANR ..... Respondents
Through Ms. Meenakshi Chauhan, APP for the
State
Respondent No.2 in person
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 01.03.2021 HEARD THROUGH VIDEO CONFERENCING
1. This revision petition is directed against the judgment dated 24.07.2018 passed by learned Special Judge (P.C. Act) CBI, Karkardooma in Criminal Appeal No. 78/2018. The learned Additional Sessions Judge by the judgment impugned herein came to the conclusion that the offence under Section 138 of the N.I. Act is not made out. However, a reading of the impugned judgment shows that proceedings under Section 344 CrPC have been directed to be initiated against the complainant.
2. The complainant is the revisionist in this case. It is stated by the revisionist that a sum of Rs.50,000/- has been given as full and final settlement and the petitioner has accepted the said amount.
3. Mr. V V R Rao, learned counsel appearing for the petitioner states CRL.REV.P. 858/2018 Page 1 of 2 that he would like to argue the matter on the aspect of Section 344 CrPC in physical hearing.
4. List on 19.03.2021.
SUBRAMONIUM PRASAD, J MARCH 1, 2021 hsk CRL.REV.P. 858/2018 Page 2 of 2