HARI KRISHAN THAPLIYAL S/O LATE SHRI CHAGAT DEV THAPLIYAL Vs. STATE OF UTTARAKHAND THROUGH DIRECTOR GENERAL VIGILANCE

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of CriSection 19 of aforesaid minal Procedure, 1973, (for short Cr.P.C) the petitioner has sought quashing of the order dated 29.05.2010 passed by learned Special/Sessions Judge in Special Sessions Trial No. 93 of 2009 State v. Hari Krishna Thapliyal, relating to offences Punishable under Section 7/13 Prevention of Corruption Act, 1988.

(3.) HAVING considered submissions of learned Counsel for the petitioner and after going the aforesaid provision of law, this Court is not inclined to interfere with the order passed by the trial court. Accordingly, the petition under Section 482 of Cr.P.C is dismissed summarily.