GURMAIL SINGH DHILLON Vs. AJIT SINGH BHINDER

JUDGEMENT

(1.) Both the above-mentioned applications are taken up together as these have arisen from same transaction and between the same parties.

(2.) Applicant-Gurmail Singh Dhillon has filed these applications under Sec. 378(4) read with Sec. 482 Cr.P.C. seeking permission for leave to appeal against respondent Col. Ajit Singh Bhinder, challenging the impugned judgments dtd. 16/1/2013 passed by learned Judicial and connected application -2- Magistrate Ist Class, Ludhiana, vide which the accused-respondent was acquitted.

(3.) It is mainly stated in the applications that accompanying appeals are being filed which are likely to succeed on the grounds taken therein. It is, therefore, prayed that leave to appeal be granted.