V RAMA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) :

(2.) RULE. Respondents waive service. By consent, RULE made returnable forthwith.

(3.) HE applied for discharge from the proceedings and that application having been rejected by the impugned order that he has approached this Court invoking its jurisdiction under Article 227 of the Constitution of India read with section 482 of Cr.P.C.