ABDUL GANI BHAT Vs. DR. ABDUL RASHID SAHAF

JUDGEMENT

(1.) Petitioner, appearing in person, submits that the matter may be disposed of, at this stage. Petition, given submission of petitioner, is taken up for final disposal.

(2.) Petitioner invokes exercise of inherent powers of this Court under section 561-A Cr. P.C. for quashing the order dated 13th March 2015 passed by learned Chief Judicial Magistrate, Srinagar, as also order dated 29th June 2015 passed by learned Fourth Additional District Judge, Srinagar in case titled Abdul Gani Bhat v. Dr. Abdul Rashid Sahaf .

(3.) Heard petitioner in person and considered the matter.