ABBAS ALI S/O SHRI JAFAR ALI Vs. STATE OF UTTARAKHAND THROUGH SECRETARY AND SHYAM LAL @ SHYAM PAL S/O LATE SHRI BAHADUR SINGH

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. 226 of 2009, State v. Brijmohan and Ors., relating to offences punishable under Section 419, 420, 467, 468, 471, 167 IPC, pending in the court of Judicial Magistrate Khatima, Udham Singh Nagar.

(3.) IN the above circumstances, without expressing any opinion as to final merits of the case, this Court is of the view it is not a fit case to interfere with the trial.