HAJI GH MOHD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioners have sought indulgence of this Court for quashing the proceedings initiated against the petitioners and respondent no. 2 in terms of challan presented by Crime Branch, Srinagar under sections 420, 385, 120 -B of RPC in the Court of learned Chief Judicial Magistrate, Srinagar and, dated 3rd April, 2004, 8th May, 2004, 29th June 2004 and 7th August, 2004, passed by the learned Chief Judicial Magistrate, Srinagar, on the grounds taken in the petition.

(2.) THE brief facts of the case are as under; -

(3.) THE petitioners have moved so many applications in order to avoid to cause appearance before the Court of learned Chief Judicial Magistrate which is evident form the interim orders dated 3rd of April, 2004, 8th May, 2004, 29th June, 2004, 7th August, 2004, 29th September, 2004 and 17th November, 2004, for a period of one year and four months from the date of presentation of the challan till filing of the petition in hand.