SUBHASH SHARMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) <DJG>B.C.Kandpal, J.</DJG> By means of these two petitions, moved under Section 482 Cr.P.C., the petitioners have sought quashing of the proceedings of Complaint Case Nos. 1730 of 2004, relating to offences punishable under Sections 420, 120-B of I.P.C., pending in the court of Judicial Magistrate 1st Class, Dehradun.

(2.) Brief facts of the case are that respondent No. 2 Baldev Krishan Behal filed a complaint before the Judicial Magistrate 1st Class, Dehradun against the petitioners and others. The learned Magistrate after recording the statement of the complainant under Section 200 Cr.P.C., took cognizance against the applicants vide order dated 01.04.2004. Feeling aggrieved by the aforesaid summoning order, the applicants have preferred these petitions before this Court for quashing the same.

(3.) Heard Sri Sandeep Tandon and Sri Pankaj Miglani, Advocates for the applicants, Sri S.S. Adhikari, learned A.G.A. for the State/respondent No. 1, Sri Ramji Srivastava, Advocate for the respondent No. 2 and perused the record.