KULDIP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, two petitions bearing CRM-M-No.22030 of 2019 and CRM-M No.29445 of 2019 shall stand disposed of.

(2.) Challenge in both the petitions is to the proceedings initiated under Section 145 and 146 of the Code of Criminal Procedure (for short 'the Code').

(3.) First petition i.e. CRM-M No. 22030 of 2019 was filed challenging initiation of proceedings under Section 145 of the Code by the Sub-Divisional Magistrate. On 14.05.2019 after preliminary hearing, notice was issued. Thereafter, during the pendency of the first petition, the Magistrate once again passed a fresh order under Section 145 of the Code alongwith an order appointing receiver under Section 146 of the Code, subject matter of challenge in the subsequent petition i.e. CRM-M-No.29445of 2019.