SMT. RASHI ROHELLA @ SONIA @ HINA D/O SRI SHARFUDDIN W/O SRI SHAILESH ROHELLA AND SHAILESH ROHELLA S/O OF SRI RADHEY SHYAM ROHELLA Vs. STATE OF UTTARANCHAL THROUGH SHO,

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for brevity hereinafter referred as Cr.P.C.), the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 978 of 2005 Sharfuddin v. Nitin @ Vicky and Ors. relating to offences punishable under Section 366, 380, 120B of I.P.C., pending in the court of Chief Judicial Magistrate, Chamoli.

(3.) IN the above circumstances, the proceedings of criminal complaint case initiated by respondent No. 3 against the petitioners are nothing but abuse of process of law on the part of the complainant. (Reliance is placed on the case of Lata Singh v. State of U.P. : (2006) 5 SCC 475.