- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing Case Crime No.178/2016 under Section 364 I.P.C., altered under Section 366 I.P.C., P.S. Shivgarh, Raebareli.
(2.) The victim of offence has not been impleaded as a party.?
(3.) The petition is dismissed as withdrawn with liberty to file afresh while impleading the victim of offence as a party.;