YASH VARDHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri K.C. Ghildiyal, learned senior counsel appearing for the petitioner at the very inception has submitted that he is not pursuing this petition in respect of petitioner No.2, namely, Tejbhan Singh @ Teja Patel and as such, he seeks withdrawal of this petition in his respect.

(2.) Accordingly, this petition is dismissed as withdrawn in respect of petitioner No.2 Tejbhan Singh @ Teja Patel.

(3.) This petition is filed under Sec. 482 of the Code of Criminal Procedure asking for quashing of order dtd. 26/11/2013 passed by trial Court whereby the Court exercising the power provided under Cr.P.C. decided the application directing the present petitioner i.e. Yash Vardhan Singh to be included in the array of accused persons and also directed that the arrest warrant be issued for securing his presence before the Court.