SHER SINGH S/O SRI KARTAR SINGH AND ORS. Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SRI SWAR SINGH S/O SRI MUNSA SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, (for short of Code of Criminal Procedure), the Petitioners have sought quashing of the proceedings of Criminal Case No. 576 of 2011, State v. Sher Singh and Ors. relating to offences punishable under Section 147, 148, 323, 504, 506, 452 and 406 I.P.C., pending in the court of Chief Judicial Magistrate, Udham Singh Nagar.

(3.) HOWEVER , it appears that after investigation sufficient material was found to file the charge sheet against the Petitioners.