M. VICTIM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is an appeal filed seeking setting aside final order/ judgment dtd. 18/11/2021 passed by the learned ASJ, (SFTC) North-West, Rohini Courts, Delhi in SC 565/2021 emanating from the FIR No. 171/2018 registered at PS Alipur, Delhi under Sec. 376/506/323/328/109/120-B/34 IPC. Mr. Singhal, learned counsel for the respondent No.2 and Mr. Sabharwal, learned APP for the State have drawn my attention to contents of the petition and strongly object to the same.

(2.) Before going through the merits of the matter, it would be important to reproduce the allegations made by the appellant against the Judges of the learned Trial Court as well as this Court in the petition.

(3.) The allegations are contained in paragraph 18 which reads as under:-