HARMESH SINGH Vs. NAMIT KUMAR

JUDGEMENT

(1.) This application has been moved by the petitioner praying for grant of certificate of fitness to file Criminal Appeal against the order dated 8.3.2002 passed by this Court in Cr. M.M.O. No. 51 of 2001 titled Harmesh Singh v. Namit Kumar & Anr. It is averred that the said order is illegal, unconstitutional and contrary to law and liable to be quashed because by virtue of the said order the respondents herein got illegal benefits and illegal payments contrary to law and the fundamental rights of the applicant to life and liberty have been infringed.

(2.) I have heard the petitioner and Shri Ashok Negi, vice learned counsel for the respondents.

(3.) Be it stated at the very outset that the aforesaid Cr. M.M.O. No. 51 of 2001 preferred by the petitioner was heard and disposed of on 8.3.2002 in the presence of Mr. Y. Paul, counsel for the petitioner and Mr. N.K. Thakur, counsel for respondent No. 3 in the said petition. At that time, no oral application was made by or on behalf of the petitioner immediately after passing of the order in question in the said Cr. M.M.O.