JAMIL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS application under Section 482 Cr.PC. has been filed against the order dated 10.5.2005 passed by Learned 1st Ad­ditional Civil Judge (Jr. Division) Haridwar and also against the order dated 17.8.2005 passed by the Learned Sessions Judge Haridwar in case crime No. 151 of 2002 and case crime No. 285 of 2002 State versus Saleem and others.

(2.) BRIEF facts giving rise to this ap­plication are that a First Information Report was lodged on 12.7.2002 by opposite Party No. 2 against petitioner No. 3 Nashim under Section 363/366 IPC.

(3.) THEREAFTER the investigating Of­ficer submitted charge sheet against all the applicants/accused and one Naseem under Section 366, 363, 369, 376 and 120B IPC. The learned Ist Ad­ditional Civil Judge (Jr. Division) Haridwar vide order dated 10.5.2005 directed the applicants/accused to ap­pear and move bail application under Section 376, 120 (B) IPC before 19.5.2005.