RAJESH BANSAL, S/O SHRI MAHAVIR BANSAL, Vs. STATE OF UTTARANCHAL (UTTARAKHAND) ANDKUNDAN LAL AGARWAL, S/O SHRI DHARAM CHANDRA AGARWAL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for 2 short Code of Criminal Procedure) the Petitioners have sought quashing of the proceedings of criminal case No. 3205 of 2006, State v. Rajesh Bansal and Ors., relating to offences punishable under Section 452, 323, 506 IPC, P.S. Rudrapur, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar.

(3.) HAVING heard learned Counsel for the parties, considering the nature of offence, in the interest of justice, the prayer made by the parties deserves to be allowed.