SANJAY KUMAR AGARWAL Vs. STATE OF UP

JUDGEMENT

(1.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 85 of 2000; Smt. Rajlata Sharma Vs. Sanjay Kumar Agarwal, relating to offences punishable under Section 420, 406 of I.P.C., police station Kotwali Haridwar, pending in the court of Judicial Magistrate, Haridwar.

(2.) Heard learned counsel for the parties and perused the papers on record.

(3.) This petition under Section 482 of Cr.P.C. was filed by the petitioner on 28.09.2000 before the Allahabad High Court, where stay was granted on 09.10.2000. Subsequently, the petition was received by transfer to this Court under Section 35 of the U.P. Reorganization Act (Central Act No. 29 of 2000), for its disposal.