B S CHAUHAN MADHAV SINGH Vs. STATE

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the applicant has sought quashing of the order dated 19.2.2007 passed by Chief Judicial Magistrate, Haridwar in Criminal Case No.433 of 2007, relating to offences punishable under Sections 342, 388, 392, 504 and 506 of IPC as well as to quash the entire proceedings in the aforesaid case.

(2.) HEARD learned counsel for the parties and perused the affidavit, counter affidavit and rejoinder affidavit.

(3.) A counter affidavit has also been filed on behalf of the complainant in which the averments made in the C482 application have been denied.