BALKISHAN SHOKEEN Vs. STATE OF DELHI

JUDGEMENT

(1.) The petition has been filed under Section 482 of the Code of Criminal Procedure with a prayer that judgment and order dated 9.10.1996 passed by Shri I.C.Tewari, Additional Sessions Judge in CrI.R.No.25/96 whereby orders dated 12.4.1996 passed by Special Executive Magistrate, Delhi in the matter relating to breach of peace under Sections 107 and 111 be quashed.

(2.) The order dated 12.4.1996 passed by the Special Executive Magistrate reads as follows :-

(3.) Thereafter oh 3.6.1996, the same Special Executive Magistrate, passed the following order in the same proceedings.