ROHIT SINGHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the present criminal appeals arise out of orders dtd. 28/2/2024 passed by the learned 4thAdditional District Judge, Haridwar, upon applications preferred under Sec. 340 of the Code of Criminal Procedure, 1973, and since both the matters arise from proceedings connected with Civil Misc. Case No.127 of 2013, both the appeals are being heard together and are being decided by this common judgment. However, Criminal Appeal No.320 of 2024 is being treated as the leading matter.

(2.) Criminal Appeal No.320 of 2024 has been preferred under Sec. 341 Cr.P.C. against the order dtd. 28/2/2024 passed by the learned 4th Additional District Judge, Haridwar, in Criminal Misc. Case No.183 of 2021, whereby the application moved by the Appellant under Sec. 340 Cr.P.C. came to be rejected.

(3.) Criminal Appeal No.318 of 2024 has similarly been preferred under Sec. 341 Cr.P.C. against the order dtd. 28/2/2024 passed in Criminal Misc. Case No.215 of 2022, whereby another application preferred by the Appellant under Sec. 340 Cr.P.C. also came to be dismissed.