HARSH MANDER Vs. AMIT ANILCHANDRA SHAH AND ORS.

JUDGEMENT

(1.) By this application filed under Section 482 of Cr.P.C. the applicant has prayed for quashing and setting aside the order dated 30.12.2014, discharging the respondent no. 1, one of the accused in Sessions Cases Nos. 177 of 2013, 178 of 2013, 577 of 2013 and 312 of 2014 pending in the Sessions Court, Gr. Bombay at Mumbai. The applicant has also sought to direct an independent agency to investigate the circumstances under which Rubabuddin Shaikh, the applicant in Criminal Revision Application (St.) No. 413 of 2015, has approached this Court for withdrawal of the said revision application and the application for condonation of delay.

(2.) The brief facts necessary to decide this application are as under:

(3.) By application dated 5.10.2015, said Rubabuddin had sought to withdraw the said revision application as well as the application for condonation of delay. The said application was allowed by this court by order dated 211.2015. Accordingly, the application for condonation of delay was disposed of as withdrawn. Consequently, the revision application was also disposed of.