DIRVED GIRI S/O LATE RAM GIRI ASSISTANT PROSECUTING OFFICER Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 4057 of 2008, State v. Dirved Giri, relating to offences punishable under Section 420, 406, 409, 120B, 201 of I.P.C., and that of Criminal Case No. 2052 of 2009, State v. Dirved Giri, relating to offence punishable under Section 182 of I.P.C., pending in the court of Chief Judicial Magistrate, Dehradun, and Special Sessions Trial No. 13 of 2006, State v. Dirved Giri, relating to offence punishable under Section 13 of the Prevention of Corruption Act, 1988, all cases arisen out of Crime No. 03 of 1998, police station Uttarkashi.

(3.) IN the above circumstances, having considered submissions of learned Counsel for the Petitioner and learned Counsel for State, and after going through the papers on record, this Court is not inclined to interfere with the trial. Therefore, without expressing any opinion as to the final merits of the case, the petition under Section 482 of Code of Criminal Procedure is dismissed summarily.