AMARJOT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This order shall dispose of the petition filed by the petitioner under the above provisions for setting aside the order passed by the learned Additional Sessions Judge vide which the order passed by the learned SDM, Solan dated 21.5.2011 was affirmed and for quashing of the said orders.

(2.) Briefly stated, the facts of the case are that a complaint was filed by the complainant against the present petitioner under Section 145 Cr.P.C before the learned S.D.M. Solan. The complaint was filed on 26.3.2011 and thereafter, the learned S.D.M. passed an order on 21.5.2011 which reads as under:

(3.) Thereafter, he proceeded with the trial of the case by asking both the parties to put their respective claims on the disputed land. The said order was challenged before the learned Additional Sessions Judge, who vide the impugned order Whether reporters of Local Papers may be allowed to see the judgment? held that the order of learned SDM Solan is hereby affirmed and upheld. Being aggrieved, the petitioner has filed the present petition before this Court.