(1.) By way of the present application, permission has been sought by petitioner/accused Amrinder Singh @ Raja to file the petition bearing No. CRL.M.C. 1571/2021 seeking quashing of FIR No. 258/2010 and the charge-sheet and all the proceedings arising therefrom including the proceedings initiated against the petitioner u/s82/83 of the Code of Criminal Procedure through his S.P.A. holder Sh. Sukhjinder Singh S/o Mohinder Singh aged about 38 years R/o H. No.-489, Street No. 8 Ghuman Nagar, Sarhandh Road, Patiala Punjab who is the brother of the petitioner/accused. The present application under disposal has been signed by the said SPA of the petitioner/accused. The affidavit in support of this application has also been executed by the said SPA holder.
(2.) The title of the petition bearing No. CRL.M.C. 1571/2021 reads as follows: Amrinder Singh @ Raja Through SPA Holder Brother Shri Sukhjinder Singh R/o H. No.-489, Street No.-8 Ghuman Nagar, Sarhandh Road, Patiala Punjab. Versus The State of NCT of Delhi.
(3.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State and perused the records of this case.