(1.) Heard learned Counsel for the petitioner and learned Counsel for respondent Nos. 1 and 2. None for respondent No. 3-State.
(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.
(3.) Learned Counsel for the petitioner, taking me through the impugned judgment and order dated 21.01.2015 has submitted that the learned Additional Sessions Judge is absolutely wrong when he has based his conclusions in the matter on facts which are not appearing on the record of the case. According to him, date of incident has been mentioned in the complaint and witness Anand Babali has also been examined, but the learned Judge found the position to be otherwise.