TEJ SINGH S/O SHRI RAM JEEWAN Vs. STATE OF UTTARANCHAL (UTTARAKHAND) AND SATISH KUMAR S/O SHRI PREM CHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 2012 of 2003, State v. Tej Singh, relating to offences punishable under Section 420, 506 of I.P.C., pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) LEARNED Counsel for the Petitioner submitted that it is a simple case of offence punishable under Section 138 of the Negotiable Instruments Act, as such, the impugned trial cannot proceed further.