SHYAM LAL Vs. KANTA BAI

JUDGEMENT

(1.) This order shall also govern disposal of M.Cr.C. No. 4514/2008 as in both these petitions parties are one and the same.

(2.) In M.Cr.C. No.3876/2008 the prayer is for quashment of order dated 4.4.2008 passed by 17th Addl. Sessions Judge (Fast Track), Indore in Criminal Rev. No. 1087/ 2007, whereby the order dated 17.10.2007 passed by J.M.F.C., Indore in Criminal Case No. 61/2007 was maintained.

(3.) In M.Cr.C. No. 4514/2008, the order under challenge is dated 20.3.2001 passed by J.M.F.C, Indore in Criminal Case No. 10911/2007, whereby the petitioner has been prosecuted for an offence punishable under Section 498A, IPC.