PRATIMA GUPTA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, (for short of Cr.P.C), the petitioners have sought quashing of the proceedings of Criminal Case No. 1013 of 2004 B.S.Rana vs. Smt Pratima Gupta, relating to offence punishable under section 500 I.P.C., pending in the court of Judicial Magistrate, Kashipur.

(2.) Heard learned counsel for the petitioners and learned counsel for the State.

(3.) None appeared on behalf of the complainant.