STATE OF NCT DELHI Vs. TABISH KHAN

JUDGEMENT

(1.) The present petition is filed under sec. 482 Cr.P.C. to set aside the order dtd. 12/9/2019 passed by the Court of MM-03 (Mahila Court), Saket Courts, New Delhi in CR.C. No.23158/2019 titled as State V. Danish Khan and order 12/4/2022 passed by the Court of ADJ-04, Special Judge (NDPS), South East District, Saket Courts, New Delhi in CR No.40/2020 titled as Tabish Khan Etc. V. State.

(2.) Issue notice. Mr. Hitesh Vali, Additional Public Prosecutor assisted by Investigating Officer, SI Manish Tyagi, P.S. Jamia Nagar accepts notice on behalf of the Respondent/State.

(3.) The perusal of record reflects that FIR bearing no.0959/2016 dtd. 12/9/2016 was got registered under Sec. 498A/406 IPC at P.S. Jamia Nagar at the instance of the complainant/Sadaf Khan. After investigation, the charge-sheet was filed wherein Danish Khan who is the husband of the complainant was placed in column no.11 but the petitioners, namely, Tabish Khan, Kashif Khan, Rashida Khan and Ishtiyaqe Ahmed were placed in column no.12. The concerned Investigating Officer in the charge-sheet also mentioned that no incriminating material could be collected against the petitioners.