KHOOB SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) The present is a petition under Article 226 and 227 of the Constitution of India read with Sec. 482 Cr.P.C., 1973 praying for quashing of impugned order dated 24.03.2015 (Case No. 772 -73/Ext./Cell/C), passed by the Additional Deputy Commissioner of Police, Central District, Delhi and order dated 22.07.2015 passed by the Hon'ble Lieutenant Governor of Delhi in criminal appeal No. 63/2015.

(2.) Notice.

(3.) Mr. R.S. Kundu, learned Additional Standing Counsel (Criminal) appearing on behalf of the official respondents accepts notice. With the consent of counsel appearing on behalf of the parties, in the facts and circumstances of the case, the instant petition has been heard and disposed of by the present order.