JAMIL OF Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS r application under Section 482 Cr.P.C. 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.) THE applicants/accused No. 1 and 2 were granted bail by the Learned Sessions Judge, Haridwar on 24.9.2002 and accused appellant No. 3 was granted bail by this Hon'ble High Court on 25.11.2002.