TILOK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of application/petition No. 81 of 2012 filed under Sec. 482 Crimial P.C., the applicant seeks to quash the impugned part of the judgment and order dated 13.12.2011, passed by Sessions Judge, Almora in S.T. No. 24 of 2010, State Vs. Bhagwat Singh & others, and consequential proceedings of criminal case No. 708 of 2011, under Sec. 194 IPC, pending in the court of C.J.M., Almora, as also the summoning order dated 16.12.2011 issued thereof.

(2.) By means of application/petition No. 825 of 2011 filed under Sec. 482 Crimial P.C., the applicant seeks to quash the impugned part of the judgment and order dated 20.12010, passed by Sessions Judge, Almora in S.T. No. 25 of 2005, State Vs. Harish Chandra Sharma and consequential proceedings of criminal case No. 22 of 2010, under Sec. 344 Crimial P.C., pending in the court of Sessions Judge, Almora, as also the notice dated 210.2010 issued thereof.

(3.) The genesis of petition (C-482) No. 81 of 2012 is the following paragraph of the judgment and order dated 112.2011, passed by learned Sessions Judge in S.T. No. 24 of 2010. The same reads as under: