LAWS(DLH)-2023-3-240

RAHUL YADAV Vs. STATE

Decided On March 24, 2023
RAHUL YADAV Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') is directed against the orders dtd. 21/8/2012 and 28/9/2012, passed by Shri Rakesh Siddharth, learned Additional Sessions Judge ('ASJ'), Tis Hazari Courts in SC No. 57/2011, titled'State vs. Jagan Nath & Ors.', arising out of FIR No. 08/2011, under Ss. 380/328 of the Indian Penal Code, 1860 ('IPC'), registered at PS Tilak Nagar.

(2.) By way of the aforesaid orders, the learned ASJ, dealt with and allowed the application filed on behalf of respondent no. 2 herein under Sec. 307 read with Sec. 306(1) of the CrPC and granted the benefit of being an approver to her.

(3.) Briefly stated, the facts relevant for adjudication of the present petition are as under: