KHATIMA FIBERS LTD. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved u/s 482 of Cr.P.C., the petitioner has sought quashing of proceedings of criminal case no.1342 of 2002 State vs. Deepak Agarwal and others, relating to offences punishable under section 406, 420 of I.P.C. (arisen out of crime no.747/2001), Police Station Khatima, pending in the court of Judicial Magistrate, Khatima.

(3.) LEARNED counsel for the State pointed out that earlier also Criminal Misc. Application No.303 of 2002 was filed on the ground of compromise, as such this petition is not maintainable.