DR. ADESH KUMAR Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SHANKAR SARKAR (TANTRIK) S/O LATE SUDARSHAN SARKAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioner has sought quashing of the proceedings of criminal complaint case No. 2121 of 2007, criminal complaint case No. 227 of 2007, and criminal complaint case No. 201 of 2008, all the three filed by Respondent No. 2 Shankar Sarkar against the Petitioner Dr. Adesh Kumar.

(3.) THIS Court in its jurisdiction under Section 482 Code of Criminal Procedure, is not inclined to look into the factual pleas of innocence raised by the Petitioner (accused). It is the trial court who should examine such pleas, if raised by the Petitioner, after the evidence is recorded on the plea.