EMAAD MUZAFFAR MAKHDOOMI Vs. VIKAR AHMAD BHAT

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under and in terms of Sec. 482 of the Criminal Procedure Code, 1973, (for short 'the Code) seeking quashment of orders dtd. 1/12/2022, 13/2/2023 and 6/3/2023 (for short 'the impugned orders') passed by the Court of City Judge/Judicial Magistrate 1st Class Srinagar, (for short 'the Magistrate), in case titled as "Vikar Ahmad Bhat Vs. Emaad Muzaffar Makhdoomi"

(2.) Having regard to the nature of controversy involved in the petition and the submissions made by appearing counsel for the parties, the instant petition is taken up for final disposal at this stage with the consensus of appearing counsel for the parties.

(3.) Before adverting to the issues raised in the petition the provisions of Ss. 251 and 317 of the Code being relevant and germane herein need to be referred hereunder: -