MASOOM ALI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) BY way of this petition, moved under/section 482 Cr.P.C., the prayer has been made to quash the order dated 13.7.2007 passed by the Additional Sessions Judge/First FTC, Dehradun in criminal revision no.100 of 2006 as well as the order dated 21.7.2006 passed by Additional CJM (First), Dehradun in criminal complaint case no.619 of 2006, both titled as Masoom Ali Vs. Irfan and others.

(2.) IT is pertinent to mention that this Court has given hearing to learned counsel for the petitioner and learned Brief Holder on behalf of State, while none turns up to contest the petition on behalf of private opposite parties despite of sufficient service upon them.

(3.) ON 8.12.2005, accused moved adjournment application which was not opposed, so the date 23.2.2006 was fixed for evidence.