ANIL KUMAR VASHISHTHA Vs. STATE AND ORS

JUDGEMENT

(1.) Crl.M.A.12232/2015 for exemption Exemptions allowed, subject to all just exceptions.

(2.) The aforesaid case was registered at police station Khurja, UP and thereafter, vide order dated 29.08.2002 passed by the Supreme Court had transferred the case to Delhi courts, however since then despite the charge sheet filed in the Court, even the charges have not been framed against respondent Nos.2 to 6/accused persons.

(3.) Copies of order sheets reveal that most of the accused persons on almost every date of hearing have moved exemption application from personal appearance and same were allowed by the Trial Court. Vide order dated 24.04.2014, learned MM has passed the following order:-