RAJEEV RANJAN Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the applicant as well as the learned Assistant Government Advocate for the State of Uttarakhand.

(2.) THIS Criminal Misc. Application has been filed under Section 482 Cr.P.C. for setting aside the proceedings in Criminal Case No. 6309 of 2008 State v. Manoj and Ors. pending before the Court of Chief Judicial Magistrate, Haridwar under Section 420 and 409 of I.P.C.

(3.) ON perusal of the averments made in the application, this Court does not deem it proper to interfere in the present matter and therefore the relief sought by the applicant cannot be granted. The present C -482 application is devoid of merit and is liable to be dismissed and is hereby dismissed.