MOHD GUJRI Vs. NABA DAR

JUDGEMENT

(1.) THIS reference has been made by the Session Judge Pulwama vide his order dated 2 -6 -80 submitting that the order passed by the Executive Magistrate Pulwama dated 20 -9 -79 was illegal and therefore should be quashed.

(2.) THE learned Session Judge has given reasons for the order of the learned Magistrate being not in accordance with law and an the basis of the arguments advanced before him by the learned counsel for the parties, he has referred the matter to this court with the request that the order of the Executive Magistrate Pulwama dt. 20 -9 -79 be quashed.

(3.) I have heard the learned counsel for the parties and have gone through the record as well as the reference made by the Session Judge Pulwama.