WPCRL/592/2019
2023 Latest Caselaw 2444 UK

WPCRL No. 592 of 2019
Hon'ble Ravindra Maithani, J.

Mr. D.S. Mehta, Advocate for the petitioner.

Mr. Amit Bhatt, D.A.G. for the State. Instant petition was decided on 26.07.2023.

Now a Modification Application No. 8231 of 2023 has been filed on the ground that the operative portion does not reveal as to which order has been interfered with by the Court.

Heard.

Instant petition is preferred against the order framing charge dated 16.09.2016, passed in Criminal Case No. 2672 of 2014, State Vs. Balli Singh Cheema and others ("the case") by the court of Chief Judicial Magistrate, Udham Singh Nagar as well as judgment and order dated 13.09.2018, passed in Criminal Revision No. 247 of 2016, Ravindra Singh and another Vs. State of Uttarakhand ("the revision") by the court of 1st Additional Sessions Judge, Rudrapur, District Udham Singh Nagar. While allowing the petition, the court has discharged the petitioners of the offences under Sections 143, 145, 188 IPC.

Its corollary is that the order framing charge dated 16.09.2016 in the case as well as the judgment and order dated 13.09.2018 passed in the revision are quashed qua the petitioner.

The modification application is allowed accordingly. Instant order shall form the part of the order dated 26.07.2023.

(Ravindra Maithani, J.) 23.08.2023 Jitendra