MANJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Learned Counsel for the parties.

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure 1973(for short Code of Criminal Procedure.) the Petitioner has sought quashing of the proceedings of criminal complaint case No. 948 of 2005, Chhote Lal v. Manjeet Singh and Ors., relating to offences punishable under Section 363, 366, 504, 506, I.P.C. pending in the court of Judicial Magistrate, Kashipur.

(3.) IN view of the above development, the petition under Section 482 of Code of Criminal Procedure, is allowed and the proceedings of the criminal complaint case No. 948 of 2005, Chhote Lal v. Manjeet Singh and Ors. relating to offences punishable under Section 363, 366, 504, 506 I.P.C. pending in the court of Judicial Magistrate, Kashipur, are hereby quashed.