S.K. BHADULA S/O SRI ISHWARI DUTT BHADULA, Vs. STATE OF UTTARAKHAND THROUGH S.S.P. AND MANISHA BHADULA D/O SRI S.L. BIJALWAN

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceedings of Criminal Case No. 136 of 2006, State v. Siddharth Bhadula and Ors., relating to offence punishable under Section 406 of I.P.C, police station Kotwali, District Dehradun, pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) IN the above circumstances, in view of principle of law laid down in B.S. Joshi v. State of Haryana (2003) 4 Supreme Court Cases 675, the impugned criminal proceedings are liable to be quashed. Accordingly, the petition under Section 482 of Code of Criminal Procedure is allowed. The proceedings of Criminal Case No. 136 of 2006, State v. Siddharth Bhadula and Ors., relating to offence punishable under Section 406 of I.P.C., registered at police station Kotwali, pending in the court of Chief Judicial Magistrate, Dehradun, are hereby quashed. (Misc. Application No. 725 of 2011 also stands disposed of).