STATE GNCT OF DELHI Vs. DEEPAK MALHOTRA

JUDGEMENT

(1.) The present Revision Petition is filed under Sec. 397(1) Cr.P.C against the order dtd. 12/2/2016 passed by the Court of Shri Sanjiv Jain, Additional Sessions Judge, Fast Track Court, South-East District, Saket Courts, New Delhi in FIR bearing no. 0482/2015 at PS Greater Kailash for the offence punishable under Sec. 376/384 IPC.

(2.) The present FIR bearing no. 0482/2015 was got registered on the basis of complaint made by the complainant 'P' on the allegations as mentioned in the FIR bearing no. 0482/2015 at PS Greater Kailash under Sec. 376/384 IPC. After conclusion of investigation, charge sheet was filed wherein the respondent no.1was charged for the offences punishable under Sec. 376/384 IPC and the respondent no. 2 was charged for the offence punishable under Sec. 384 IPC.

(3.) The Court of Shri Sanjiv Jain, Additional Sessions Judge, Fast Track Court, South-East District, Saket Courts, New Delhi vide order dtd. 12/2/2016 ordered for framing of the charges under Sec. 376 and 417/376 IPC against the respondent no. 1. The respondents were ordered to be discharged for the offence punishable under Sec. 384 IPC. The order dtd. 12/2/2016 reads as under:-