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    4. Petitions Under Section 482 Of Code Of Criminal Procedure

    Petitions Under Section 482 Of Code Of Criminal Procedure

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    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING SETTING ASIDE AND QUASHING OF THE IMPUGNED ORDER PASSED BY LD MAGISTRATE FIXING THE NEXT DATE FOR PRECHARGE EVIDENCE OF COMPLAINANT BY ERRONEOUSLY IGNORING THE PROVISIONS OF CHAPTER XIX (A) CR PC WHICH PRESCRIBES THE PROCEDURE FOR “TRIAL OF WARRANT CASES BY MAGISTRATE INSTITUTED ON A POLICE REPORT”
    petition under section 482 cr pc to be filed before the hon’ble high court seeking setting aside and quashing of the impugned order passed by ld magistrate fixing the next date for precharge evidence of complainant by erroneously ignoring the provisions of chapter xix (a) cr pc which prescribes the procedure for “trial of warrant cases by magistrate instituted on a police report”
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING SETTING ASIDE AND QUASHING OF THE IMPUGNED ORDER PASSED BY LD JMIC WHEREBY THE LD JMIC IN SHEER VIOLATION OF THE ORDER PASSED BY THE HON’BLE SUPREME COURT IN SLP (CRL ) HAS DECLINED TO SEND THE ACCUSED / RESPONDENTS INTO JUDICIAL CUSTODY INSPITE OF A SPECIFIC APPLICATION DULY FORWARDED BY THE LD PP OF THE STATE FILED BEFORE THE LD JMIC
    petition under section 482 cr pc to be filed before the hon’ble high court seeking setting aside and quashing of the impugned order passed by ld jmic whereby the ld jmic in sheer violation of the order passed by the hon’ble supreme court in slp (crl ) has declined to send the accused / respondents into judicial custody inspite of a specific application duly forwarded by the ld pp of the state filed before the ld jmic
    PETITION UNDER SECTION 439(2) READ WITH SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE 1973 TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING CANCELLATION OF ANTICIPATORY BAIL OF THE RESPONDENT/ ACCUSED GRANTED BY THIS HON’BLE HIGH COURT VIDE ITS ORDER IN VIEW OF THE ORDER PASSED BY THE HON’BLE SUPREME COURT OF INDIA IN SLP (CRL) WHEREBY THE HON’BLE SUPREME COURT OF INDIA WHILE UPHOLDING THE ORDER OF THIS HON’BLE COURT GRANTING BAIL TO THE RESPONDENTS HAVE UNAMBIGUOUSLY AND CATEGORICALLY MADE IT CLEAR THAT IF ANY OF THE NON PETITIONERS INTERFERE WITH THE INVESTIGATION OR TRIAL OF THE CASES REGISTERED AGAINST THEM OR ANY OTHER CONNECTED MATTER IN ANY MANNER WHATSOEVER THEN THE COMPLAINANT OR THE PROSECUTION SHALL BE FREE TO FILE APPLICATION BEFORE THE HIGH COURT FOR CANCELLATION OF THE ANTICIPATORY BAIL
    petition under section 439(2) read with section 482 of the code of criminal procedure 1973 to be filed before the hon’ble high court seeking cancellation of anticipatory bail of the respondent/ accused granted by this hon’ble high court vide its order in view of the order passed by the hon’ble supreme court of india in slp (crl) whereby the hon’ble supreme court of india while upholding the order of this hon’ble court granting bail to the respondents have unambiguously and categorically made it clear that if any of the non petitioners interfere with the investigation or trial of the cases registered against them or any other connected matter in any manner whatsoever then the complainant or the prosecution shall be free to file application before the high court for cancellation of the anticipatory bail
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING TRANSFER OF INVESTIGATION OF FIR’S UNDER SECTIONS 420 406 409 415 468 471 34 120 B IPC FROM LOCAL POLICE TO CENTRAL BUREAU OF INVESTIGATION AND/OR IN THE ALTERNATIVE TO A SPECIAL INVESTIGATION TEAM (S I T) WHICH MAY BE CONSTUTITED BY HON’BLE HIGH COURT AND THE TEAM MAY BE HEADED BY AN OFFICER NOT BELOW THE RANK OF ADDITIONAL DIRECTOR GENERAL OF POLICE TO CARRY OUT INVESTIGATION IN THE MATTERS / FIR’S PERTAINING TO THE CHEATING OF PUBLIC MONEY TO THE TUNE OF SEVERAL CRORES INCLUDING THE MONEY OF THE PETITIONER
    petition under section 482 cr pc to be filed before the hon’ble high court seeking transfer of investigation of fir’s under sections 420 406 409 415 468 471 34 120 b ipc from local police to central bureau of investigation and/or in the alternative to a special investigation team (s i t) which may be constutited by hon’ble high court and the team may be headed by an officer not below the rank of additional director general of police to carry out investigation in the matters / fir’s pertaining to the cheating of public money to the tune of several crores including the money of the petitioner
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT FOR QUASHING OF THE FIR U/S 420/ 447/ 511/506/283/120-B IPC POLICE STATION AND FOR STAY OF THE CONSEQUENT PROCEEDINGS ARISING THEREFROM AND FOR STAY OF THE ARREST OF THE PETITIONER AND ACCORDINGLY THE CONCERNED SHO/INVESTIGATING OFFICER MAY BE DIRECTED TO NOT TO ADOPT ANY COERCIVE MEANS TO PRESSURISE THE PETITIONER TO ENTER INTO ANY SETTLEMENT/ COMPROMISE WITH THE COMPLAINANT/ RESPONDENTS WHICH MAY BE PREJUDICIAL TO HIS LEGAL INTERESTS
    petition under section 482 cr pc to be filed before the hon’ble high court for quashing of the fir u/s 420/ 447/ 511/506/283/120-b ipc police station and for stay of the consequent proceedings arising therefrom and for stay of the arrest of the petitioner and accordingly the concerned sho/investigating officer may be directed to not to adopt any coercive means to pressurise the petitioner to enter into any settlement/ compromise with the complainant/ respondents which may be prejudicial to his legal interests
    PETITION UNDER SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING OF CASE FIR REGISTERED UNDER SECTIONS 406 409 420 415 468 471 34 120-B OF THE INDIAN PENAL CODE AND SEEKING QUASHING OF THE IMPUGNED ORDER PASSED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE REJECTING THE CANCELLATION REPORT AND SUMMONING THE PETITIONERS TO STAND TRIAL
    petition under section 482 of the code of criminal procedure to be filed before the hon’ble high court seeking quashing of case fir registered under sections 406 409 420 415 468 471 34 120-b of the indian penal code and seeking quashing of the impugned order passed by the learned chief judicial magistrate rejecting the cancellation report and summoning the petitioners to stand trial
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT FOR SEEKING SETTING ASIDE & QUASHING OF THE IMPUGNED ORDER PASSED BY THE LD CHIEF JUDICIAL MAGISTRATE AGAINST THE PETITIONER DECLINING TO ACCEPT THE CANCELLATION REPORT FILED BY THE STATE POLICE IN FIR UNDER SECTIONS 420/406/415/ 409/ 468/ 471/ 34/120B IPC AND FURTHER TAKING COGNIZANCE AGAINST THE PETITIONER FOR COMMISSION OF OFFENCES UNDER SECTIONS 406/420/467/468/120B IPC AND FOR SUMMONING THE PETITIONER FOR FURTHER PROCEEDINGS
    petition under section 482 cr pc to be filed before the hon’ble high court for seeking setting aside & quashing of the impugned order passed by the ld chief judicial magistrate against the petitioner declining to accept the cancellation report filed by the state police in fir under sections 420/406/415/ 409/ 468/ 471/ 34/120b ipc and further taking cognizance against the petitioner for commission of offences under sections 406/420/467/468/120b ipc and for summoning the petitioner for further proceedings
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT FOR QUASHING OF THE FIR UNDER SECTIONS 420 406 409 415 468 471 34 120-B IPC AND FOR SETTING ASIDE AND QUASHING OF THE IMPUGNED ORDER PASSED BY LEARNED CHIEF JUDICIAL MAGISTRATE AGAINST THE PETITIONER DECLINING TO ACCEPT THE CANCELLATION REPORT FILED BY THE STATE POLICE (IN FIR UNDER SECTIONS 420 406 409 415 468 471 34 120-B IPC AND FURTHER TAKING COGNIZANCE AGAINST THE PETITIONER FOR COMMISSION OF OFFENCES UNDER SECTIONS 406 420 467 468 120-B IPC IN FIR AND FOR SUMMONING THE PETITIONER FOR FURTHER PROCEEDINGS
    petition under section 482 cr pc to be filed before the hon’ble high court for quashing of the fir under sections 420 406 409 415 468 471 34 120-b ipc and for setting aside and quashing of the impugned order passed by learned chief judicial magistrate against the petitioner declining to accept the cancellation report filed by the state police (in fir under sections 420 406 409 415 468 471 34 120-b ipc and further taking cognizance against the petitioner for commission of offences under sections 406 420 467 468 120-b ipc in fir and for summoning the petitioner for further proceedings
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT FOR SETTING ASIDE AND QUASHING OF FIR AND FOR ISSSUING DIRECTIONS TO RESPONDENTS TO NOT TO INTERFERE IN THE CIVIL DISPUTES BETWEEN THE PETITIONER AND THE RESPONDENTS AND FOR ISSUING FURTHER DIRECTIONS TO POLICE TO PROVIDE POLICE PROTECTION TO THE PROPERTY AND PERSON OF THE PETITIONER
    petition under section 482 cr pc to be filed before the hon’ble high court for setting aside and quashing of fir and for isssuing directions to respondents to not to interfere in the civil disputes between the petitioner and the respondents and for issuing further directions to police to provide police protection to the property and person of the petitioner
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING OF THE ORDER PASSED BY THE LD ILLAQUA MAGISTRATE THEREBY DISMISSING THE APPLICATION OF THE PETITIONER/ COMPLAINANT IN THE FIR U/S 406 409 420 468 471 34 120B IPC WHEREIN IT WAS PRAYED THAT THE ENTIRE SET OF DOCUMENTS AND THE FINAL REPORT FILED BY THE POLICE IN THE COURT OF ILAQUA MAGISTRATE CANCELLING THE SUBJECT FIR AND ALSO 17 OTHER FIR’S IN RESPECT OF CHEATING OF PUBLIC MONEY TO THE TUNE OF SEVERAL CRORES MAY BE PROVIDED TO THE PETITIONER / COMPLAINANT SO THAT THE PETITIONER/COMPLAINANT CAN FILE APPROPRIATE PRTEST PETITION AGAINST THE FINAL REPORT OF THE POLICE
    petition under section 482 cr pc to be filed before the hon’ble high court seeking quashing of the order passed by the ld illaqua magistrate thereby dismissing the application of the petitioner/ complainant in the fir u/s 406 409 420 468 471 34 120b ipc wherein it was prayed that the entire set of documents and the final report filed by the police in the court of ilaqua magistrate cancelling the subject fir and also 17 other fir’s in respect of cheating of public money to the tune of several crores may be provided to the petitioner / complainant so that the petitioner/complainant can file appropriate prtest petition against the final report of the police
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING SETTING ASIDE AND QUASHING OF THE IMPUGNED ORDER PASSED BY LEARNED JUDICIAL MAGISTRATE FIRST CLASS DISMISSING THE APPLICATION UNDER SECTIONS 105 C 105 D 105 E AND OTHER PROVISIONS OF CR PC AND UNDER POWERS OF THE COURT FOR ATTACHMENT OF THE PROPERTY OF THE ACCUSED WHICH WAS USED FOR COMMISSION OF OFFENCES FILED ON BEHALF OF THE COMPLAINANT/ PETITIONER IN FIR REGISTERED UNDER SECTION 420 406 409 415 468 471 34 120-B IPC
    petition under section 482 cr pc to be filed before the hon’ble high court seeking setting aside and quashing of the impugned order passed by learned judicial magistrate first class dismissing the application under sections 105 c 105 d 105 e and other provisions of cr pc and under powers of the court for attachment of the property of the accused which was used for commission of offences filed on behalf of the complainant/ petitioner in fir registered under section 420 406 409 415 468 471 34 120-b ipc
    PETITION UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT AGAINST IMPUGNED JUDGMENT PASSED BY THE LD DISTRICT AND SESSIONS JUDGE IN REVISION PETITION PREFERRED BY THE ACCUSED IN 18 DIFFERENT FIR’S STAYING THE ORDER DATED PASSED BY LD ILAQUA MAGISTRATE ON AN APPLICATION UNDER SECTION 105 C D AND E OF CR PC AND THE POWER OF POLICE TO INVESTIGATE THE OFFENCES MOVED BY THE POLICE DURING THE COURSE OF THE INVESTIGATION OF 18 DIFFERENT FIR’S INVOLVING THE CHEATING OF PUBLIC MONEY OF SEVERAL CRORES WHEREBY THE LD ILAQUA MAGISTRATE LOOKING TO THE FACTUM OF CHEATING OF PUBLIC MONEY TO THE TUNE OF SEVERAL CRORES APPROX HAD ORDERED FOR ATTACHMENT OF THE PROPERTY OF THE ACCUSED
    petition under section 482 cr pc to be filed before the hon’ble high court against impugned judgment passed by the ld district and sessions judge in revision petition preferred by the accused in 18 different fir’s staying the order dated passed by ld ilaqua magistrate on an application under section 105 c d and e of cr pc and the power of police to investigate the offences moved by the police during the course of the investigation of 18 different fir’s involving the cheating of public money of several crores whereby the ld ilaqua magistrate looking to the factum of cheating of public money to the tune of several crores approx had ordered for attachment of the property of the accused
    PETITION U/S 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT AGAINST THE IMPUGMENT ORDER / JUDGMENT PASSED BY LD DISTRICT AND SESSION JUDGE WHEREBY AN APPLICATION FILED BY THE CO-ACCUSED FOR IMPLEADING IT AS A NECESSARY PARTY IN THE CRIMINAL REVISION PETITION PREFERRED BY THE MAIN ACCUSED WAS ALLOWED EVEN BEFORE THE SCHEDULED DATE OF HEARING WHEREAS AN APPLICATION FOR IMPLEADMENT BY THE COMPLAINANT/ PETITIONER ON WHOSE INSTANCE DIFFERENT FIR’S UNDER SECTION 406/409/ 420/468/467/ 471/34/120B IPC WERE REGISTERED BY THE POLICE STATION WAS KEPT PENDING AND ADJOURNED CURIOUSLY WHEN BOTH THE APPLICATIONS I.E. THE FIRST ONE BEING THE APPLICATION BY THE COMPLAINANT / PETITIONER FOR IMPLEADMENT AS NECESSARY PARTY IN THE REVISION PETITION AND ALSO THE OTHER APPLICATION BY THE CO-ACCUSED TO BE IMPLEADED AS NECESSARY PARTY IN THE CRIMINAL REVISION PETITION WERE ADJOURNED AND WERE TO BE HEARD ON THE SAME DAY
    petition u/s 482 cr pc to be filed before the hon’ble high court against the impugment order / judgment passed by ld district and session judge whereby an application filed by the co-accused for impleading it as a necessary party in the criminal revision petition preferred by the main accused was allowed even before the scheduled date of hearing whereas an application for impleadment by the complainant/ petitioner on whose instance different fir’s under section 406/409/ 420/468/467/ 471/34/120b ipc were registered by the police station was kept pending and adjourned curiously when both the applications i.e. the first one being the application by the complainant / petitioner for impleadment as necessary party in the revision petition and also the other application by the co-accused to be impleaded as necessary party in the criminal revision petition were adjourned and were to be heard on the same day
    PETITION UNDER SECTION 482 CODE OF CRIMINAL PROCEDURE TO BE FILED BEFORE THE HON’BLE HIGH COURT PRAYING FOR PERMISSION TO VISIT ABROAD IN RELATION TO THE BUSINESS ACTIVITIES RELATING TO VARIOUS COMPANIES OF THE PETITIONER SPREAD IN VARIOUS COUNTRIES PURSUANT TO THE CONDITION IMPOSED VIDE ORDER CONFIRMING THE BAIL OF THE PETITIONER THAT THE PETITIONERS WILL NOT LEAVE THE COUNTRY WITHOUT THE PERMISSION OF THIS HON’BLE COURT
    petition under section 482 code of criminal procedure to be filed before the hon’ble high court praying for permission to visit abroad in relation to the business activities relating to various companies of the petitioner spread in various countries pursuant to the condition imposed vide order confirming the bail of the petitioner that the petitioners will not leave the country without the permission of this hon’ble court
    PETITION UNDER SECTION 482 CODE OF CRIMINAL PROCEDURE TO BE FILED BEFORE THE HON’BLE HIGH COURT FOR QUASHING AND SETTING ASIDE OF THE ORDER PASSED BY LEARNED JMIC IN CONSOLIDATED CRIMINAL PROCEEDINGS ARISING OUT OF CANCELLATION REPORTS UNDER SECTION 173 CR PC SUBMITTED BY POLICE IN SUBJECT FIR AND OTHER CONNECTED FIR’S UNDER SECTIONS 420 406 409 415 468 471 120-B 34 IPC WHEREBY THE LEARNED TRIAL COURT HAS ORDERED THE PETITIONER COMPANY TO REPRESENT THROUGH ITS FORMER DIRECTORS (WHO WERE NEVER DIRECTORS OF THE PETITIONER COMPANY AT THE RELEVANT POINT IN TIME) WHICH IS IN COMPLETE VIOLATION OF THE PROVISIONS OF SECTION 305 CR PC WHICH CONFERS A RIGHT TO THE COMPANY TO APPOINT AUTHORIZED REPRESENTATIVE TO REPRESENT THE COMPANY
    petition under section 482 code of criminal procedure to be filed before the hon’ble high court for quashing and setting aside of the order passed by learned jmic in consolidated criminal proceedings arising out of cancellation reports under section 173 cr pc submitted by police in subject fir and other connected fir’s under sections 420 406 409 415 468 471 120-b 34 ipc whereby the learned trial court has ordered the petitioner company to represent through its former directors (who were never directors of the petitioner company at the relevant point in time) which is in complete violation of the provisions of section 305 cr pc which confers a right to the company to appoint authorized representative to represent the company
    PETITION UNDER SECTION 482 OF THE CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT ON BEHALF OF THE COMPLAINANTS SEEKING ISSUANCE OF APPROPRIATE DIRECTIONS/ ORDERS FROM THE HON’BLE COURT TO THE RESPONDENT/ I.O TO IMPARTIALLY SPEEDILY AND EFFECTIVELY CARRY OUT THE INVESTIGATIONS OF DIFFERENT FIR’S (INVOLVING CHEATING OF PUBLIC MONEY TO THE TUNE OF SEVERAL CRORES BY THE ACCUSED) WHICH HAVE BEEN SPECIFICALLY ENTRUSTED BY THE HON’BLE DIVISION BENCH OF THIS HON’BLE COURT TO THE RESPONDENT/ I.O TO BE COMPLETEED IN A TIME BOUND MANNER
    petition under section 482 of the cr pc to be filed before the hon’ble high court on behalf of the complainants seeking issuance of appropriate directions/ orders from the hon’ble court to the respondent/ i.o to impartially speedily and effectively carry out the investigations of different fir’s (involving cheating of public money to the tune of several crores by the accused) which have been specifically entrusted by the hon’ble division bench of this hon’ble court to the respondent/ i.o to be completeed in a time bound manner
    CRIMINAL REVISION PETITION UNDER SECTION 397/ 401 READ WITH SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT AGAINST THE ORDER PASSED BY METROPOLITAN MAGISTRATE IN CRIMINAL COMPLAINT CASE WHEREBY LD METROPOLITAN MAGISTRATE HAS DISMISSED IN LIMINIE THE COMPLAINT U/S 200 READ WITH SECTION 156(3) CR PC FILED BY THE PETITIONER AGAINST THE ACCUSED FOR THE OFFENCES UNDER SECTIONS 420/406/409/415/468/479/ 34/120(B) OF INDIAN PENAL CODE WITH FURTHER ORDER TO REMAND THE COMPLAINT CASE BACK TO THE CHIEF METROPOLITAN MAGISTRATE FOR FRESH ADJUDICATION AS PER LAW AND / OR IN THE ALTERNATIVE DIRECT SHO POLICE STATION TO REGISTER AN FIR U/S 420/406/409/415/ 468/471/34/120(B) OF INDIAN PENAL CODE AND THEREAFTER INVESTIGATE THE MATTER IN ACCORDANCE WITH LAW AND IF SPECIALISED INVESTIGATION IS REQUIRED IN THE CASE THEN SEND THE SAME TO ECONOMIC OFFENCE WING (CRIME BRANCH) FOR THOROUGH INVESTIGATION
    criminal revision petition under section 397/ 401 read with section 482 cr pc to be filed before the hon’ble high court against the order passed by metropolitan magistrate in criminal complaint case whereby ld metropolitan magistrate has dismissed in liminie the complaint u/s 200 read with section 156(3) cr pc filed by the petitioner against the accused for the offences under sections 420/406/409/415/468/479/ 34/120(b) of indian penal code with further order to remand the complaint case back to the chief metropolitan magistrate for fresh adjudication as per law and / or in the alternative direct sho police station to register an fir u/s 420/406/409/415/ 468/471/34/120(b) of indian penal code and thereafter investigate the matter in accordance with law and if specialised investigation is required in the case then send the same to economic offence wing (crime branch) for thorough investigation
    PETITION ON BEHALF OF THE PETITIONER UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING OF CRIMINAL COMPLAINT UNDER SECTION 138 OF THE NOGOTIABLE INSTRUMENT ACT 1881 FILED BY THE RESPONDENT BEFORE THE LD MAGISTRATE RELATING TO DISHONOUR OF CHEQUES
    petition on behalf of the petitioner under section 482 cr pc to be filed before the hon’ble high court seeking quashing of criminal complaint under section 138 of the nogotiable instrument act 1881 filed by the respondent before the ld magistrate relating to dishonour of cheques
    PETITION UNDER SECTION 482 OF THE CODE OF CRIMINAL PROCEDURE 1973 TO BE FILED BEFORE THE HON’BLE HIGH COURT ON BEHALF OF THE PETITIONER/ COMPLAINANT FOR SEEKING PERMISSION TO ASSIST THE LEARNED SPECIAL PUBLIC PROSECUTOR IN CRIMINAL CASE PENDING BEFORE THE LD ACMM COURT UNDER SECTION 5 OF THE EXTRADITION ACT 1962 AND TO SET ASIDE THE ORDER PASSED BY THE LD ACMM WHEREBY THE LD ACMM DISMISSED THE APPLICATION FILED BY THE PETITIONER/ COMPLAINANT UNDER SECTION 301 OF THE CODE THE CRIMINAL PROCEDURE SEEKING PERMISSION TO ASSIST THE LD SPP
    petition under section 482 of the code of criminal procedure 1973 to be filed before the hon’ble high court on behalf of the petitioner/ complainant for seeking permission to assist the learned special public prosecutor in criminal case pending before the ld acmm court under section 5 of the extradition act 1962 and to set aside the order passed by the ld acmm whereby the ld acmm dismissed the application filed by the petitioner/ complainant under section 301 of the code the criminal procedure seeking permission to assist the ld spp
    PETITION ON BEHALF OF THE PETITIONER / COMPLAINANT UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING / SETTING ASIDE OF THE IMPUGNED ORDER OF THE LD ADDL CHIEF METROPOLITAN MAGISTRATE DISMISSING THE APPLICATION FILED BY THE PETITIONER FOR CANCELLATION OF THE BAIL GRANTED TO THE RESPONDENT / ACCUSED VIDE ORDER PASSED BY LD CMM ON ACCOUNT OF WILLFUL AND INTENTIONAL NON COMPLIANCE BY THE RESPONDENT/ ACCUSED OF THE CONDITIONS OF THE BAIL ORDER READ WITH THE TERMS AND CONDITINOS OF THE “SETTLEMENT TERMS CUM MEMORANDUM OF AGREEMENT”
    petition on behalf of the petitioner / complainant under section 482 cr pc to be filed before the hon’ble high court seeking quashing / setting aside of the impugned order of the ld addl chief metropolitan magistrate dismissing the application filed by the petitioner for cancellation of the bail granted to the respondent / accused vide order passed by ld cmm on account of willful and intentional non compliance by the respondent/ accused of the conditions of the bail order read with the terms and conditinos of the “settlement terms cum memorandum of agreement”


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