PRAMOD KHANNA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of this petition, moved under Section 482 Cr.P.C., the petitioner has sought quashing of the proceedings of Complaint Case Nos. 1730 of 2004, Baldev Krishan Bahel v. Bir Jung Bahardur Shahi and Ors. relating to offences punishable under Sections 420, 120B of I.P.C., pending in the court of Judicial Magistrate 1st Class, Dehradun.

(2.) Brief facts of the case are that respondent No. 2 - Baldev Krishan Behal filed a complaint before the Judicial Magistrate 1st Class, Dehradun against the petitioners and others. The learned Magistrate after recording the statement of the complainant under Section 200 Cr.P.C., took cognizance against the applicants vide order dated 01.04.2004. Feeling aggrieved by the aforesaid summoning order, the applicant has preferred this petition before this Court for quashing the same.

(3.) Heard Sri Arvind Vashisth, Advocate for the applicant, Sri S.S. Adhikari, learned A.G.A. for the State/respondent No. 1, Sri Ramji Srivastava, Advocate for the respondent No. 2 and perused the record.