JASVIR Vs. STATE OF U P

JUDGEMENT

(1.) By means of this common order, I am disposing of Criminal Writ Petition No. 7727 of 2004 and Criminal Misc. Application No. 1212 of 2002.

(2.) I have heard Shri Raj Kumar Jain, learned counsel for the petitioners in Criminal Misc. Application No. 1212 of 2002, Shri Manoj Mishra, learned counsel for the petitioners in Writ Petition No. 7727 of 2004 and learned AGA for the State.

(3.) The facts of this case are that on 20.9.2000 at 11.15 p.m. an FIR was lodged at case Crime No. 206 of 2000 at police station Bhopa by Jasbir against Dhoom Singh and other nine accused under Sections 147/148/149/307/302/342/ 504 IPC regarding an incident which took place on the same day at 1 p.m. in which one person was murdered and 10 persons received injuries.