BALDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No. 1634-M of 1999 as well as Crl. Misc. Application No. 9705 of 2000 filed by Surinder Singh @ Shinda s/o Gurbachan Singh, under trial from the jail.

(2.) THIS is a petition under section 482 Cr.P.C. for quashing of order dated 12.9.1996 passed by Chief Judicial Magistrate, Karnal whereby he granted pardon to accused-Surinder Singh @ Shinda in case FIR No. 73, dated 5.32.1994 under Section 302/34 read with Section 120-B IPC, Police Station Butana, District, Karnal.

(3.) THE counsel for the parties have been heard at length.