SMT. SUMAN W/O SHRI DHEER SINGH AND VIJAY PAL S/O SHRI MANGEY RAM Vs. STATE OF UTTARANCHAL THROUGH S.S.P.,

JUDGEMENT

(1.) THIS is recall/restoration application MCRC No. 191 of 2010, moved on behalf of the petitioners for restoration of criminal misc. application (C -482) No. 287 of 2003, which was dismissed for non prosecution on 25.02.2010.

(2.) HEARD and perused the affidavit, filed with the application.

(3.) BY means of this petition, moved under Section 482 Cr.P.C., the petitioners have sought quashing of the proceedings of criminal case No. 2455 of 2003, State v. Dheer Singh and five Ors., relating to offences punishable under Sections 420, 406, 409, 120B I.P.C., pending in the court of Additional Chief Judicial Magistrate, Roorkee.