BHAGAT SINGH S/O SHRI SWARAN SINGH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND DEVENDRA PAL SINGH S/O SHRI SOHAN SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, (for short of Code of Criminal Procedure), the 2 Petitioner has sought quashing of the proceedings of Criminal Case No. 1136 of 2011, State v. Bhagat Singh, relating to offences punishable under Section 323, 504, 506 and 308 I.P.C., Police Station Kashipur, District Udham Singh Nagar, pending in the court of Additional Chief Judicial Magistrate, Kashipur.

(3.) HAVING considered submissions of learned Counsel for the Petitioner, and learned Counsel for the State, and after going through the papers on record, this Court is of the view that it is not desirable on the part of this Court to appreciate the factual pleas of defence.