PHOOL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, I propose to dispose of CRR-3100-2013 (O&M) and CRM-M-26579-2013(O and M) filed by petitioners Phool Singh and another.

(2.) CRM-M-26579-2013 has been filed by petitioners praying for quashing of the impugned order dated 19.7.2013 passed by Judicial Magistrate Ist Class, Karnal vide which he had declined to accept the cancellation report at that stage, took cognizance of the offence mentioned in the complaint filed by Gian Singh and directed complainant Gian Singh to appear along with other witnesses to give preliminary evidence in the Court.

(3.) Whereas CRR-3100-2013 is directed against the judgment dated 19.7.2013 passed by the Court of Judicial Magistrate Ist Class, Karnal vide which accused Gian Singh was acquitted of the charge for the offence under Section 182 IPC.