VIJAY KUMAR GUPTA 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 case no. 108 of 2009 Pallavi Gupta vs. Aman Gupta and others, filed under section 12 of Protection of Women From Domestic Violence Act, 2005, pending before Judicial Magistrate, Haridwar.

(3.) IN view of the above development, keeping in mind the spirit contained in B.S. Joshi vs. State of Haryana [ : 2003 (4) SCC 675], this petition deserves to be allowed.