GITA W/O HARI SINGH AND VISHNU S/O OM PRAKASH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY AND VIPIN CHANDRA PANDEY S/O DEVI DUTT

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have challenged the order dated 21.04.2011, passed by the trial court in Criminal Case No. 359 of 2006 State v. Hari Singh and Ors. relating to offences punishable under Section 395, 323, 452, 504 and 506 I.P.C, Police Station Kashipur, District Udham Singh Nagar, pending in the court of Additional Chief Judicial Magistrate, Kashipur, whereby said court has summon the Petitioners Smt. Gita and Vishnu by exercising powers under Section 319 of Code of Criminal Procedure

(3.) ADMIT the petition.