GOVIND SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) This application, moved u/s 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed for quashing the order dated 23.06.2009 passed by the J.M. First Class, Didihat in Final Report No.18 of 2009, Vimal Pokharia Vs. Govind Singh.

(2.) Heard learned counsel for the petitioner and perused the entire material on record.

(3.) Learned counsel for the petitioner submitted the learned Magistrate has passed the impugned order in a technical manner and he had not applied the mind while passing the impugned order and the said order is not as per law. On the contrary, learned AGA for the State, while completely supporting the order passed the trial court, submitted that the learned Magistrate has passed the order as per law.