GOVERDHAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the proceedings of Criminal Case No. 180 of 2005, State Vs. Goverdhan, relating to offences punishable under Section 420, 468, 472 of I.P.C., pending in the court of Judicial Magistrate, Roorkee, District Haridwar.

(2.) HEARD learned counsel for the parties and perused the papers on record.

(3.) PERUSAL of the copy of the first information report lodged by respondent No. 3 shows that the crime alleged by the complainant is registered in respect of offences punishable under Section 420, 468 and 472 of I.P.C. Copy of the charge sheet shows that the Investigating Officer has submitted charge sheet in respect of all the three offences. Summoning order dated 04.02.2005 also shows that the Judicial Magistrate has summoned the petitioner to face the trial in respect of offences punishable under Section 420, 468 and 472 of I.P.C.