Mohd Akram vs Rakesh Arora
2017 Latest Caselaw 2799 Del

Citation : 2017 Latest Caselaw 2799 Del
Judgement Date : 30 May, 2017

Delhi High Court

Mohd Akram vs Rakesh Arora on 30 May, 2017

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         DECIDED ON : 30th MAY, 2017

+         CRL.M.C. 1705/2017 & CRL.M.A.No.9610/17
       MOHD AKRAM                              ..... Petitioner
                    Through : Mr.R.K.Bhardwaj, Advocate with
                               Mr.M.Mehdi, Advocate.

                           versus

       RAKESH ARORA                                      ..... Respondent
                   Through :            Mr.Prashant Sharma, Advocate with
                                        Mr.Kartik Khanna, Advocate.
        CORAM:
        HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J. (Oral)

1. Present petition under Section 482 Cr.P.C. has been filed by the petitioner to challenge the legality and correctness of an order dated 29.03.2017 of learned Addl. Sessions Judge in Criminal Revision No.47/2017 by which order dated 09.02.2017 of learned Metropolitan Magistrate was upheld. The respondent has opted not to contest the petition.

2. During the course of arguments, it was agreed that the petitioner be given two opportunities i.e. effective dates to enable him to examine four witnesses at his own responsibility. It is further agreed that `15,000/- shall be paid as costs to the respondent.

3. In view of above, the present petition stands disposed of with the directions that the petitioner shall be afforded two effective dates to

record the statements of the witnesses subject to payment of `15,000/- as costs to the respondent on the date fixed before the Trial Court.

4. Pending application also stands disposed of.

5.             Order 'dasti.'

                                                              (S.P.GARG)
                                                                JUDGE
MAY        30, 2017 / tr