TRILOCHAN SINGH JOHAR Vs. STATE

JUDGEMENT

(1.) . By this petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), petitioners are seeking quashing of FIR No.101/2000 under Sections 363/366/376, IPC, P.S. Vasant Vihar (State v. Vinod James) and the proceedings thereon, pending in the Court of Ms. Mamta Sehgal, Additional Sessions Judge, New Delhi.

(2.) . The accused has not been impleaded as the party and the prayer clause of the petition reads as under:-

(3.) . Notice. I have heard the learned counsel for the parties and have been taken through the record. Learned counsel for the petitioners has pressed for a detaled order.