JOT SINGH ASWAL S/O SHRI GANDHARV SINGH ASWAL AND J.P. JHILDIYAL S/O LATE SHRI KIRTI DUTT JHILDIYAL Vs. STATE OF UTTARANCHAL (UTTARAKHAND) AND KEDAR SINGH RAWAT S/O LATE SHRI BALAM SINGH RAWAT

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 Petitioners have sought quashing of the proceedings of, Kedar Singh Rawat v. Ram Niwas and Ors. criminal case No. 89 of 2004, relating to offences punishable under Section 109, 120B, 166, 167, 465 and 469 IPC, pending in the court of Judicial Magistrate, Uttarkashi.

(3.) IN view of the above development, this petition is liable to the disposed of in terms of the aforesaid order passed by this Court.