CHARAN SINGH CHAUHAN Vs. SESSIONS JUDGE PAURI GARHWAL

JUDGEMENT

(1.) Applicant preferred a petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as Code) for quashing the order dated 6-7-2001 passed by C.J.M., Pauri Garhwal and also the judgment and order dated 24-1-2002 passed by Sessions Judge, Pauri Garhwal, whereby the earlier mentioned order of the C.J.M. was set aside.

(2.) Heard Smt. Pushpa Joshi, learned applicant's counsel and Sri U.P.S. Negi, Miss. Vijai Laxmi Fartiyal, learned counsel for the opposite parties.

(3.) At the out-set it need to be pointed out that order dated 6-7-2001 passed by C.J.M., Pauri Garhwal is in favour of the applicant and it appears that due to some confusion quashing of this order has been sought by the applicant. In view of it, the propriety and legality of the other judgment and order dated 24-1-2002 of the Sessions Judge, Pauri Garhwal remain to be considered for the purpose of the relief claimed through the present application.