- (1.) Leave granted.
(2.) These appeals filed by the prosecutrix take exception to the legality and tenability of the judgment and order dated 08.12.2016 in Crl. Revision Petition Nos. 472/2016; 183 of 2015 and 591 of 2015 passed by the High Court of Delhi at New Delhi quashing the charges framed against the private respondents for offences punishable under Sections 364A/342/376(2)(f)/511/506 of IPC against accused Yashwinder Malik; and under Sections 308 read with 120B, IPC against accused Bala and Mandeep; under Section 506, IPC against accused Bala; and in the alternate under Section 326 read with Section 120B against accused Bala and Mandeep vide order dated 07.01.2015 passed by the learned Additional Sessions Judge/Fast Track Court, Rohini, Delhi in respect of FIR No. 1178/09 registered at Police Station, Panipat City, Haryana.
(3.) We have heard Mr. Colin Gonsalves, learned senior counsel appearing for the appellant; Ms. Pinky Anand, learned Additional Solicitor General appearing for respondent no. 1-State; Mr. Jaideep Malik, learned counsel appearing for respondent-accused Yashwinder Malik; and Ms. Joshini Tuli, learned counsel appearing for respondent-accused Mandeep @ Mann.;