DEEPAK MAHESHWARI, J. - (1.) Heard learned counsel for the petitioner.
(2.) Two separate writ petitions have been preferred on behalf of the accused-petitioner Rajveer and Anoop Singh with a prayer to quash and set aside the impugned charge-sheet (Annexure-3) up to the extent of the petitioner.
(3.) Main contention raised by learned counsel for the petitioner is that in the factual report submitted on 16.8.2017 before the Court of Sessions Judge, Bharatpur, it was stated that no involvement of accused-petitioners Rajveer and Anoop Singh was found in the alleged incident on the basis of the investigation conducted so far. It was also stated that their location was not found on the scene of occurrence as per the call details.;