(1.) The petitioners have filed the writ petitions for quashing the judgment dated 02.02.2011 of ASJ, Dwarka Courts, New Delhi in the matter of State v.Saqib Rehman @ Masood and Ors. in Sessions Case No.24/2010 arising out of FIR No.146 dated 02.07.2005, registered at police station Kapasahera under Sections 307/353/186/489 /482/120B/34 IPC and 25/27 Arms Act and 3/5 Explosive Act to the extent of the observations and directions passed in paragraphs 141 to 145 and all the proceedings enumerated thereunder. They have also prayed for expunging certain adverse remarks made against them in the impugned judgment.
(2.) The petitions have been filed on the ground that adverse remarks against the petitioners are unwarranted and uncalled for and that they are not based on any material/evidence on record. Moreover, that were not necessary to adjudicate upon the controversy in the case.
(3.) We have heard the learned counsel for the petitioners and learned standing counsel for the State and have perused the Trial Court record.
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