SUNIL KUMAR GUPTA S/O SRI D.D. GUPTA Vs. STATE OF UTTARAKHAND THROUGH S.S.P. AND SRI V.K. SHARMA, THE IN CHARGE INSPECTOR THROUGH S.S.P.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 1844 of 2004, State v. Sunil Gupta, relating to offences punishable under Section 147, 148, 341, 336, 332 and 353 I.P.C., pending in the court of Chief Judicial Magistrate, Dehradun. Also Non Bailable Warrant issued against the Petitioner is sought to be quashed.

(3.) HAVING heard learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to final merits of the case, the petition under Section 482 of Code of Criminal Procedure, is dismissed summarily with the observation that if the Petitioner's bail is not cancelled, and he appears before the court concerned, on the next date fixed before the trial court, he shall be released on bail on executing personal bond, and furnishing fresh sureties to the satisfaction of the court concerned, and the Non Bailable Warrant directed to be issued by the trial court in that situation shall stand withdrawn.