ANIL KUMAR RAGHAV 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, the petitioners have sought quashing of the proceedings of Criminal Case No. 2938 of 2004 State vs. Anil Kumar Raghav and others, relating to offences punishable under section 193, 211, 218, 195, 203, 167, 465, 471,I.P.C., Police Station Gangnahar, District Haridwar, pending in the court of Chief Judicial Magistrate, Haridwar. Also, petitioners have sought quashing of the order dated 09.06.2010 passed by Sessions Judge, Haridwar in Criminal Revision No. 393 of 2009 affirming the order dated 12.11.2009, passed by the Chief Judicial Magistrate, Haridwar.

(3.) I have gone through the impugned order passed by the Magistrate on 12.11.2009 and the order dated 09.06.2010 passed by Sessions Judge, Haridwar in Criminal Revision No. 393 of 2009. On going through said order, this court finds that the courts below have erred in law in observing that the sanction is not required.