RAJENDER SINGH BISHT S/O LATE SHRI S.S. BISHT, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SURAJ BHAN S/O PRABHU RAM

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 95 of 2010, State v. Rajender Singh Bisht and Ors. relating to offences punishable under Section 420, 467, 468 and 471 and 120B I.P.C, pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going though the papers on record, this Court is not inclined to interfere with the trial as the factual disputes have been raised as to whether the Petitioners are bonafide purchasers, or not.