HARBHAJAN SINGH RAM SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS criminal application, preferred 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 5.7.2004 passed by the Civil Judge (Junior Division). Judicial Magistrate, Haldwani in Crl. Case No.235/2004 (Surendar Kumar Vs. Harbhajan Singh) and order dated 1.10.2004 passed by the Sessions Judge, Nainital in Crl. Revision No.28/2004, Harbhajan Singh Vs. Surender Kumar & others.

(2.) HEARD learned counsel for the parties and perused the material on record.