AHMED DAR Vs. MUGLI

JUDGEMENT

(1.) In this application u/s 561-A of the Cr. P.C. order of this Court dt. 18-4-1985 passed in Criminal Petition No. 40 of 1984 is sought to be quashed.

(2.) Notice was issued to the other side and the record of Courts below as also Cr. Petition No. 40/84 was sent for. Learned counsel for the parties were heard in detail.

(3.) In order to appreciate the submissions of the learned counsel for the parties, it is necessary to make brief mention of the facts here.