LALIT KUMAR JAIN S/O SRI PARAS KUMAR JAIN Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY HOME UTTARAKHAND AND MANOJ KUMAR JAIN S/O SRI PARAS KUMAR JAIN

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the order dated 15.01.2011, passed by Sessions Judge, Haridwar, in Criminal Revision No. 383 of 2010, Lalit Kumar Jain v. State of Uttarakhand, whereby said court has affirmed the order dated 01.09.2010, passed by the Judicial Magistrate, Haridwar, in Misc. Case No. 104 of 2010.

(3.) LEARNED Counsel for the Petitioner argued that the conclusion of the Investigating Officer are wrong and against the statement recorded under Section 161 of Code of Criminal Procedure of the Petitioner.