SAJID @ KHADAK SINGH S/O GAFURA KAMIL AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY HOME, GOVT. OF UTTARAKHAND DEHRADUN AND

JUDGEMENT

(1.) BY means of this petition, moved Under Section 482 of The Code of Criminal Procedure, 1973 (for short, Cr.P.C.), 26 Petitioners have sought quashing of proceedings of Criminal Case No. 161/2008, State v. Sajid and others, pending in the court of Judicial Magistrate, Vikas Nagar, District Dehradun.

(2.) THE petition was admitted by this Court on 7.12.2010 and proceedings of aforesaid case were stayed.

(3.) HEARD .