DEEPAK DUA Vs. STATE

JUDGEMENT

(1.) This petition under Section 397 Cr.P.C read with Section 482 Cr.P.C is directed against the orders dated 04.09.2018 and 14.09.2018, passed by the learned Additional Session Judge (SFTC)-2, Karkardooma Courts, framing charges against the petitioner for offences under Sections 376-D/376(2)(n)/376(1) of the Indian Penal Code, 1860 (hereinafter, 'IPC').

(2.) Shorn of details, the facts leading to the present petition are as under:

(3.) Heard Mr. Tanveer Ahmed Mir, learned Counsel appearing for the petitioner, Mr. G.P. Thareja, learned Counsel appearing for the prosecutrix, and Ms. Kusum Dhalla, learned APP for the State, and perused the material on record.