SANJAY SHUKLA S/O SHRI R.R. SHUKLA MANAGER, DAINIK JAGRAN AND PUSHPENDRA SINGH S/O SHRI RAGHURAJ SINGH Vs. STATE OF UTTARANCHAL AND MANOJ SHARMA S/O SHRI R.N. SHARMA

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the proceedings of criminal complaint case No. 1177 of 2004, Manoj Sharma v. Sanjay Shukla and Anr., relating to offences punishable under Sections 504 and 506 I.P.C., pending before Judicial Magistrate Ist, Dehradun.

(2.) HEARD learned Counsel for the petitioners and learned Counsel for respondent No. 1. None present for respondent No. 2 even after being served personally with the notices, issued by this Court.

(3.) JUDICIAL Magistrate Ist, Dehradun, to whom the criminal complaint appears to have been transferred, after perusal of the statement under Section 200 Cr.P.C. and one under Section 202 Cr.P.C., summoned the petitioners - Sanjay Shukla and Pushpendra Singh to face the trial in respect of offences punishable under Sections 504 and 506 I.P.C. Hence this petition.