PARMANAND @ PREM BALLABH 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 2 1973(for short Code of Criminal Procedure.) the Petitioners have sought quashing of the proceedings of criminal case No. 131 of 2010, State v. Parmanand and Ors., relating to offences punishable under Section 420, 467, 468, 471 & 120 -B I.P.C., pending in the court of Judicial Magistrate, Ramnagar, District Nainital.

(3.) THE ground on which new petition under Section 482 of Code of Criminal Procedure., has been moved is that vide judgment and decree dated 17.03.2010, Civil Judge (Sr. Div.) Nainital, in civil suit No. 123 of 2008, has dismissed the Plaintiff's suit for injunction against the Petitioners.