JAGAT BHUSAN BATRA S/O LATE MULAK RAJ BATRA AND BHARAT BHUSAN BATRA S/O LATE MULAK RAJ BATRA Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND BALWANT SINGH DIRECTOR BALAJI MUSHROM PVT. LTD.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioners have sought quashing of the proceedings of Criminal case No. 1539 of 2010, State v. Neeta Batra and Ors., relating to offence punishable under Section 420 IPC, Police Station Bhagwanpur, District Haridwar.

(3.) THE factual disputes are raised before this Court on behalf of the Petitioners, and this Court is not inclined to go into the factual disputes of the matter in its jurisdiction under Section 482 Code of Criminal Procedure.