STATE NCT OF DELHI Vs. JATIN KAPOOR

JUDGEMENT

(1.) Crl.M.A 16081/2017 (Exemption)

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

(3.) Vide the present revision petition, the petitioner - State seeks setting aside the part of the order dated 04.05.2017 whereby the respondent was discharged for offence U/s 313 IPC and consequently direct framing of charges U/s 313 IPC.