ARUNA CHADHA Vs. STATE OF DELHI

JUDGEMENT

(1.) BY virtue of this application under Section 482 of the Code of Criminal Procedure,1973, the Petitioner Aruna Chadha(AC) seeks clarification of the order dated 25.07.2013 passed by this Court and setting aside of the order dated 14.08.2013 passed by the learned District & Sessions Judge (D&SJ), Rohini in SC No.02/13 titled State v. Gopal Goyal Kanda & Ors. and the order dated 17.08.2013 passed by the learned Additional Sessions Judge (ASJ), Fast Track Court for sexual offences as the same are contrary to the judgment dated 25.07.2013 passed by this Court.

(2.) THE facts leading to the filing of the instant application can be recapitulated hereunder:

(3.) ACCORDING to the Petitioner, in pursuance of the order of this Court dated 25.07.2013, the matter came up for hearing before the learned ASJ, Fast Track Court who by his order dated 27.07.2013 observed as under: