NAZIR MESIAH Vs. STATE

JUDGEMENT

(1.) THIS is an application under Sections 561-A and 498 of the Code of Criminal Procedure for quashing the proceedings pending against the applicant Nazir Mesiah, who is one of the accused in F. I. R. No. 108 of 1968 relating to Thanna Saddar Jammu, in the Court of the Chief Judicial Magistrate, Srinagar, or in the alternative for his release on bail.

(2.) I have heard Shri Inder Das appearing in support of the application as also the learned Advocate General appearing for the State.

(3.) THE application under Section 561-A Cr. P. C, has not been seriously pressed by the learned Counsel for the applicant. Nor have I sufficient material to warrant quashing of the proceedings against the applicant at this interlocutory stage. The prayer for quashing the proceedings pending against the applicant is, therefore, rejected.