NETRA SINGH Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) COUNTER affidavit filed today in the Court in petition No. 530/2007 on behalf of the State is kept with the records.

(2.) SRI Ajay Veer Pundir, Advocate is present on behalf of applicant -Netra Singh @ Nem Singh in petition No. 530/2007 and Sri P.S. Bohra, Brief Holder for the State is also present.

(3.) BOTH the cases arise out of the same FIR lodged on dated 24.7.2004 wherein the chargesheet No. 34/2004 was submitted against the accused Yusuf, Shamshad and Munna, which was registered as a criminal case No. 4832 of 2004 while additional chargesheet No. 34 -A/2004 was submitted against Netra Singh, who was Van Daroga at the relevant time of crime posted in the forest range Shyampur, District Haridwar. Both the charge sheets pertain to crime No. 33/2004 of P.S. Shyampur, District Haridwar, so hearing of the learned Counsel on behalf of applicant Netra Singh has exposed the entire facts before this Court. Therefore, it is in the fitness of things and for the ends of justice that both these petitions are disposed of by this common order.