BISHAN SINGH S/O. LATE SHRI GOBARDHAN R/O. VILLAGE DOGRA POLICE STATION TALLITAL DISTRICT NAINITAL Vs. SRI PITAMBER S/O. SRI GOBERDHAN R/O. VILLAGE DOGRA POLICE STATION TALLITAL AND STATE OF UTTARAKHAND THROUGH COLLECTOR NAINITAL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the Petitioner has sought quashing of the order dated 25.06.2007,passed by the Sub Divisional Magistrate, Nainital, in Criminal Case No. 11/07 of 1993, State v. Bishan Singh and another. Also, order dated 10.05.2011, passed by Additional Sessions Judge/IInd Fast Track Court, Nainital in Criminal Revision No. 28 of 2007 is challenged whereby the order of the Magistrate was affirmed.

(3.) FOR the reasons as discussed above, this Court is not inclined to interfere with the impugned orders in its writ jurisdiction. The writ petition is dismissed summarily. (Stay Application No. 9706 of 2011 also stands disposed of).