KM. SHAILJA RAWAT, D/O. SHRI ARJUN SINGH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND ARJUN SINGH, S/O. SHRI POORAN SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioner has challenged the order dated 10.06.2011, passed by Judge, Family Court, Dehradun, Whereby said court has rejected 2 the application under Section 311 Code of Criminal Procedure, moved in Criminal Miscellaneous Case No. 294 of 2008, Km. Shailja Rawat v. Arjun Singh.

(3.) FOR the reasons as discussed above, this Court finds no illegality on the part of the trial 3 court in rejecting the application under Section 311 Code of Criminal Procedure Accordingly, the petition under Section 482 Code of Criminal Procedure, is dismissed summarily.