MUSHTAK Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This application is, accordingly, disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby to set aside the main judgment dated 26.09.2019 passed by the learned Additional Sessions Judge (West), Tis Hazari Courts, Delhi, whereby the Criminal Appeal No.43/2018 has been dismissed. The petitioner further seeks direction thereby to quash the order and judgment dated 06.01.2018 passed by the learned Metropolitan Magistrate in FIR No. 226/2011, registered at Police Station - Khyala.