RAJESH BHARADWAJ Vs. STATE

JUDGEMENT

(1.) ABOVE noted miscellaneous criminal application no. 154 of 2001 has been filed by charge -sheeted accused under section 482 read with section 397 (I) of the Code of Criminal Procedure (hereinafter referred to as the "Code") for quashing of charge -sheet no. 12 of 1999 dated 24.05.1999 and order dated 27.05.1999 passed thereon by the Additional C.J.M. -I, Hardwar.

(2.) CRIMINAL revision no. 99 of 2001 under section 397(1) of the Code has also been filed with the same object seeking quashing of the order of taking cognizance and summoning the said accused -petitioner passed on 27.05.1999.

(3.) THE petition no. 213 of 2001 has been preferred by the informant for setting aside the order dated 23.02.2000 passed by Additional Sessions Judge -III, Hardwar directing separation and commencement of the proceedings of S.T. No. 13 of 1997 as against accused Rakesh Raturi and Bittu alias Madhukar thereby directing stay of trial in regard to third accused Anil Paudda.