This appeal contests the Delhi High Court's ruling from 06.08.2018, which rejected the appellant's petition under Section 482 Cr.P.C. to annul the orders from 03.12.2014 and 13.12.2014 issued by the ... Chief Metropolitan Magistrate at Saket Court, New Delhi, and to quash F.I.R. No. 432 of 2000 concerning multiple IPC sections