AMIT LUHACH Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) The present revision petitions have been filed under Section 397 read with Section 401 Cr.P.C. assailing the order dated 09.08.2016 passed by the Court of Addl. Sessions Judge-04 (Central), Delhi in the matter titled state vs. Akhilesh Yadav & Ors. arising out of FIR No.393/2014 registered under Section 308/34 IPC at Police Station Subji Mandi, Delhi.

(2.) As both the petitions arise out of the same FIR and impugn the same order, they are being taken up together and disposed of by a common order.

(3.) I have heard learned counsel for the parties as well as gone through the case records.