MUKESH Vs. STATE

JUDGEMENT

(1.) The present Writ Petition under Article 226 of Constitution of India read with Section 482 CrPC was filed on behalf of petitioners Mukesh and Akshay Kumar Singh through Mr.M.L.Sharma, Advocate praying for quashing of charge-sheet in case FIR No.413/2012 under Sections 365/376/(2)(g)/377/394/34 PS Vasant Vihar. Prayer has also been made for quashing of the order on charge dated 02.02.2013 and further orders dated 28.03.2013 and 01.04.2013 passed in the abovenoted case by learned Addl. Sessions Judge (Fast Track Court).

(2.) On 05.04.2013 when the Writ Petition came up for hearing before this Court, Mr.A.P.Singh, Advocate appeared and filed his Vakalatnama on behalf of petitioner No.2 submitting that petitioner No.2 Akshay Kumar Singh has withdrawn Vakalatnama in favour of Mr.M.L.Sharma, Advocate who filed this writ petition. Sh.A.P.Singh, Advocate also sought leave to withdraw this petition qua petitioner No.2. Granting the leave as prayed, this petition was dismissed as withdrawn qua petitioner No.2.

(3.) Now the petitioner before this Court is Mukesh who is being represented through Mr.M.L.Sharma, Advocate.