SATYA PRAKASH DIXIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard

(2.) By means of these two petitions, moved under section 482 of Code of Criminal Procedure, 1973, (for short of Cr.P.C), the petitioner has sought quashing of the proceedings of Criminal Case No. 5 of 2002 State vs. Satya Prakash Dixit, relating to offences punishable under section 7/13 of Prevention of Corruption Act, 1988, pending in the court of Special Judge Anti- Corruption/Sessions Judge, Dehradun.

(3.) Learned counsel for the petitioner has raised certain plea of innocence, which are factual in nature. This court is not inclined to go into the factual aspects of the matter, as it is for the trial court to see the same.