AFZAAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of Sessions Trial No. 330 of 2010, State vs. Afzaal and others, relating to offences punishable under section 332, 353, 427 I.P.C., and one punishable under section 3(1)(X) SC & ST (Prevention of Atrocities) Act, 1989, (arisen out of crime no. 381 of 2010 Police Station Kashipur), pending in the court of Additional Sessions Judge, Kashipur.

(3.) Learned counsel for the petitioners drew attention of this court to the principle of law laid down in Gorige Pentaiah vs. State of Andhra Pradesh and others, 2009 1 SCC(Cri) 446, and Rajbir and another vs. State of Uttarakhand and another,2010 1 UD 580, and it is argued that the proceedings of impugned trial are liable to be quashed.