RAJENDER SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) RAJIV SHAKDHER, J 1. The hearing in this writ petition was expedited, on an early hearing application, moved by the petitioner. The reason the hearing was expedited was because of the fact that the petitioner had brought to the notice of the court on 22.01.2014, that the charges levelled against the alleged co -conspirators had failed both in the criminal proceedings as well as in the departmental proceedings.

(2.) ACCORDINGLY , the writ petition was placed for hearing.

(3.) A reading of the judgment quite clearly shows that the prosecution witnesses turned hostile and, therefore, the prosecution's case against the accused collapsed.