KAMAL JIT SINGH S/O SHRI NATARA SINGH AND SUKHDEV SINGH CHANDI S/O SHRI HARBHAJAN SINGH Vs. STATE OF UTTARAKHAND AND BALWANT SINGH S/O SHRI HUKAM SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioners have challenged the order dated 05.10.2010, whereby the trial court (Additional Judicial Magistrate, Khatima) in Criminal case No. 400 of 2008, State v. Surjeet Singh has directed that the charge be framed against the Petitioners Kamal Jeet Singh and Sukhdev Singh.

(3.) ADMIT the petition.