SARITA SHARMA AND ORS. Vs. USMAN AND ORS.

JUDGEMENT

(1.) Ms. Neeharika Sinha Narayan, learned counsel for the petitioner submits that she may be permitted to delete the petitioner no. 2 from the array of the parties and petition shall be treated to be the petition only on behalf of petitioner no. 1.

(2.) Heard learned counsel for the petitioner.

(3.) Through this writ petition, prayer has been made for issuing writ of certiorari quashing the order dated 31.8.2015 passed by the learned Special Judge (E.C. Act)/Additional Sessions Judge, Ghaziabad in Misc. Case No. 34 of 2015 arising out of M.A.C.P. No. 264 of 2012 (Smt. Sarita and Others Vs. Mohd. Usman and Others) by which learned Judge has directed to release an amount of Rs. 11,82,039/- in favour of the petitioner, out of which Rs. 1,00,000/- has been directed to be paid through account payee cheque and remaining Rs. 10,82,039/- in fixed deposit for a period of five years.