MAHESH PARIHAR, S/O. LATE CHATUR SINGH PARIHAR Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME GOVT. OF UTTARAKHAND AND SHRI CHANDRA SINGHLMLAL, SUB-DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioner has sought quashing of the proceedings of criminal case No. 271 of 2011, State v. Mahesh Parihar, relating to offences punishable under Section 147, 332, 186, 427 Indian Penal Code, and one punishable under Section 7 Criminal Law Amendment Act, Police Station Bageshwar, District Bageshwar.

(3.) LEARNED Counsel for the Petitioner has pleaded that the Petitioner is an Advocate who was practicing in Almora District. However, the plea of ali -bi or any other pleas of innocence taken by the Petitioner are factual in nature which cannot be examined by this Court in its jurisdiction under Section 482 Code of Criminal Procedure. It is for the trial court to see the same after recording evidence in the case.