Sanjay Kumar Singh, j. - (1.) Heard Sri Rahul Agarwal, learned counsel for the petitioner and learned A.G.A. for the State.
(2.) At the outset, learned counsel for the petitioner prays for and is allowed to implead Mohan Das as respondent no. 6 and State of U.P. as respondent no.7 in the petition. Petitioner shall serve a copy of this petition to the office of Government Advocate on behalf of newly impleaded respondent no.7.
(3.) This miscellaneous petition under Article 227 of Constitution of India has been preferred by the petitioner with a prayer to set aside the impugned order dated 23.04.2018 passed by Additional Sessions Judge, Court No. 5, Mathura in Criminal Revision No. 13 of 2018 (Abhishek Garg v. State of U.P. and Others) arising out of Case Crime No. 260 of 2017, under Sections 419, 420, 467, 468, 471, 120B I.P.C., PS-Vrindavan, Mathura.;