(1.) These are two petitions relating to same subject-matter. By order dtd. 21/5/2022, both the petitions were directed to be listed together.
(2.) It would be appropriate to first take up petition, being CRMM no.227/2021 and thereafter CRMM no.306/2021. CRM(M) No. 227/2021:
(3.) Through the medium of this petition filed under Sec. 482 Code of Criminal Procedure, petitioner is seeking quashment of order dtd. 28/7/2021 passed by learned Judicial Magistrate Beerwah (Budgam) in a complaint titled Mushtaq Ahmad Parray v. Mushtaq Ahmad Khanday.