HARUN TOPPO Vs. UNION OF INDIA

JUDGEMENT

(1.) This Letters Patent Appeal under Clause 10 of the Letters Patent is directed against the order dated 16.2.1995, passed by the learned single Judge of this Hon ble Court in Criminal Writ Jurisdiction Case No. 625 of 1994 (R).

(2.) It appears that the aforementioned criminal writ jurisdiction case was filed for quashing of the First Information, Report launched against the petitioner under various sections of the IPC. The learned single Judge of this Court after hearing the parties dismissed the aforementioned criminal writ jurisdiction case by order dated 16.2.1995 with certain directions.

(3.) Clause 10 of the Letters Patent contemplates, inter alia that no appeal shall lie to this Court against an order in the exercise of criminal jurisdiction of a single Judge of the said High Court.