BICHITRA DEVI W/O BHAGWAN SINGH, BHAGWAN SINGH S/O KEDAR SINGH AND ORS Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, moved under Section 482 Cr.P.C., the petitioners have sought quashing of proceedings of Criminal Revision No. 01 of 2011, Smt. Prem Dei Vs. Smt. Bichitra Devi and others, pending in the court of learned Sessions Judge, Tehri Garhwal, and to set aside the order dated 28.01.2011, whereby the said court has admitted the revision and notices have been directed to be issued to the respondents.

(3.) Learned counsel for the petitioners submitted that since the criminal complaint was dismissed by the trial court under Section 203 of Cr.P.C., and the complainant has filed a criminal revision, as such the petitioners were unnecessarily made parties in the revision filed before the Sessions Judge, Tehri Garhwal.