ALOK Vs. STATE

JUDGEMENT

(1.) Crl. M.A. No. 10388/2014 (for exemption)

(2.) THIS petition has been moved under Section 482 of the Code of Criminal Procedure, 1973 by Alok, Ujjawal and Mohammad Shahid praying that FIR No. 131/2013 under Sections 307/34 IPC registered at Police Station Aman Vihar and the proceedings emanating therefrom be quashed.

(3.) AFTER investigation, charge sheet under Section 307/34 IPC was duly filed against four persons including the three petitioners herein. The fourth accused Bharat whose name was included in the charge sheet is stated to have been tried separately by the juvenile Court, from where he was released on 21st September, 2013 after having been convicted for the period already undergone during trial.