NANDA BALLABH PATHAK S/O. SRI HEERA BALLABH PATHAK DISTRICT AUDIT OFFICER, COOPERATIVE AND PANCHAYAT Vs. STATE OF UTTARAKHAND AND BHARAT RAM S/O SRI BHUPAL RAM

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 195 of 2007; Bharat Ram v. Nanda Ballabh Pathak, pending in the court of Chief Judicial Magistrate, Bageshwar.

(3.) LEARNED Counsel for the Petitioner pleaded that the Petitioner has been falsely implicated in the crime. It is also pointed out that during the pendency of this petition, complainant himself has moved an application on 20th of December 2010, before the trial court that he does not want to further prosecute the Petitioner.