SHAN SINGH RAWAT, S/O. LATE SHRI. GABBAR SINGH RAWAT Vs. STATE OF UTTRAKHAND, THROUGH SECRETARY HOME AND SHRI. G.C. BHATT

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 826 of 2011, State v. Naeema Khatoon and Ors. relating to offences punishable under Section 420, 467, 468, 471 of I.P.C., Police Station Dalanwala, pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as final merits of the case, this Court is of the view, that it is not a fit case where interference is required by this Court under Section 482 of Code of Criminal Procedure The Petitioner is at liberty to take the plea of his innocence before the trial court. It is for the trial to appreciate the factual defence raised by the Petitioner pleading the innocence.