VIJAY KUMAR SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) CRL.M.A. 15077/2023 (delay of 26 days in filing the petition) For the reasons mentioned in the application, the same is allowed and the delay in filing the present petition is condoned.

(2.) The application stands disposed of. CRL.REV.P. 626/2023 & CRL.M.A. 15076/2023 (Stay)

(3.) The present petition is filed under Sec. 397 read with Ss. 401 and 482 of the Code of Criminal Procedure, 1973 ('CrPC') seeking setting aside of the order on charge dtd. 21/12/2022 (hereafter 'impugned order'), passed by the learned Additional Sessions Judge ('ASJ'), South West District, Dwarka Courts, in SC No. 293/2022, arising out of FIR No.780/2021, registered at Police Station Dwarka North.