HIMMAT LAL S/O. LATE BHARTU AND ORS. Vs. STATE OF UTTARAKHAND, THROUGH HOME SECRETARY AND RAM SINGH S/O. LAL SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceedings of Criminal Case No. 5057 of 2011 State v. Himmat and Ors. relating to offences punishable under Section 363, 366, 506 I.P.C., (arisen out of crime No. 284 of 2010), police station kotwali, Roorkee, pending in the court of Additional Chief Judicial Magistrate, Roorkee.

(3.) HAVING considered submissions of learned Counsel for the Petitioners, and learned Counsel for the State, and after going through the certified copies of the relevant documents, this Court finds that it is a clear case of abuse of process of law. There is yet another fact which is on the record. It appears that Poonam (girl said to have been abducted) herself filed criminal writ petition No. 627 of 2010 seeking protection from her step father and Ors. who were against her marriage with Himmat Lal. Said petition was disposed of by this Court vide order dated 29.07.2010.