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    4. Petitions Under Section 482 Of Code Of Criminal Procedure

    Petitions Under Section 482 Of Code Of Criminal Procedure

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    PETITION ON BEHALF OF THE PETITIONER / COMPLAINANT UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING / SETTING ASIDE OF THE IMPUGNED ORDER PASSED BY THE COURT OF LEARNED ACMM PATIALA HOUSE COURTS BECAUSE THE IMPUGNED ORDER IS TOTALLY ILLEGAL AND VIOLATIVE OF THE SPECIFIC DIRECTIONS OF THIS HON’BLE COURT AND ALSO VIOLATIVE OF THE PROVISION OF SECTION 446 A CR PC AND SECTION 362 CR PC AND IS ALSO VIOLATIVE OF THE CONDITIONS IMPOSED IN THE BAIL ORDER ALREADY PASSED BY THE LD CMM
    petition on behalf of the petitioner / complainant under section 482 cr pc to be filed before the hon’ble high court seeking quashing / setting aside of the impugned order passed by the court of learned acmm patiala house courts because the impugned order is totally illegal and violative of the specific directions of this hon’ble court and also violative of the provision of section 446 a cr pc and section 362 cr pc and is also violative of the conditions imposed in the bail order already passed by the ld cmm
    PETITION ON BEHALF OF THE PETITIONER / COMPLAINANT UNDER SECTION 482 CR PC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING QUASHING / SETTING ASIDE OF THE IMPUGNED ORDER PASSED BY THE COURT OF LD ACMM PATIALA HOUSE COURTS WHEREBY THE LD TRIAL COURT HAS IN UTTER VIOLATION OF THE ORDER PASSED BY THIS HON’BLE COURT GRANTED BAIL TO THE RESPONDENT IN A MECHANICAL WAY WITHOUT GIVING ANY REASON ON MERITS
    petition on behalf of the petitioner / complainant under section 482 cr pc to be filed before the hon’ble high court seeking quashing / setting aside of the impugned order passed by the court of ld acmm patiala house courts whereby the ld trial court has in utter violation of the order passed by this hon’ble court granted bail to the respondent in a mechanical way without giving any reason on merits
    PETITION UNDER SECTION 482 CRPC TO BE FILED BEFORE THE HON’BLE HIGH COURT SEEKING SETTING ASIDE & QUASHING OF THE CRIME REPORT REGISTERED AGAINST THE PETITIONER BY THE FOREST RANGE OFFICER AND THE CRIMINAL CASE COMPLAINT ARISING THEREFROM FOR THE ALLEGED OFFENCES UNDER SECTIONS 52 33 41 AND 42 OF THE INDIAN FOREST ACT 1927 AND UNDER SECTIONS 27 29 31 OF THE WILD LIFE (PROTECTION) ACT 1972 FILED BEFORE COURT OF LD C J M CUM-SUB-JUDGE IIND CUM-1ST A S J ALONGWITH ALL SUBSEQUENT PROCEEDINGS ARISING THEREFROM IN THE SAID CASE
    petition under section 482 crpc to be filed before the hon’ble high court seeking setting aside & quashing of the crime report registered against the petitioner by the forest range officer and the criminal case complaint arising therefrom for the alleged offences under sections 52 33 41 and 42 of the indian forest act 1927 and under sections 27 29 31 of the wild life (protection) act 1972 filed before court of ld c j m cum-sub-judge iind cum-1st a s j alongwith all subsequent proceedings arising therefrom in the said case


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