SMT. SANTOSH W/O MAHESH KUMAR Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND JAI CHAND NAGAR, MAGISTRATE

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 Petitioner has sought quashing of the proceedings of Criminal Case No. 873 of 2010 (old No. 1430 of 2000, thereafter No. 202 of 2004, and thereafter No. 551 of 2005), State v. Devendra Kumar and others, pending in the court of II Addl. Civil Judge (Junior Division) / Judicial Magistrate, Haridwar, relating to offences punishable under Section 342, 323 of I.P.C. and one under Section 41 of the Juvenile Justice Act, 1986.

(3.) THEREFORE , the petition under Section 482 of Code of Criminal Procedure is disposed of summarily directing the trial court to conclude the trial as expeditiously as possible, preferably within a period of six months.