MOHD. MATLUB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') has been filed for quashing the cognizance order/summoning order dated 08.05.2013 and chargesheet dated 15.04.2013, in Criminal Case No.214 of 2013, State Vs. Ahtasham and others, pending before the learned Civil Judge (Sr. Div.) Kashipur, Udham Singh Nagar and the entire proceedings arising out from it.

(2.) Petitioner is a practicing Advocate in this Court. He filed a Habeas Corpus Petition No.39 of 2012, Mohd. Nafis Vs. State of Uttarakhand and Others (for short 'the Habeas Corpus Petition). When the Habeas Corpus Petition was taken up on 15.10.2012, the following order was passed by the Court:-

(3.) On subsequent dates, the corpus could not be produced, but finally it was produced. On 03.12.2012, while disposing of the Habeas Corpus Petition, the court passed the following order:-