VIJAY SHARMA S/O LATE SHRI MAMRAJ SHARMA @ SHIV KUMAR, Vs. BHAGWATI PRASAD GOYAL S/O LATE SHRI MATHURA PRASAD GOYAL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure) the Petitioners have sought quashing of the proceedings of Criminal Case No. 311 of 2008, Bhagwati Prasad v. Vijay Sharma, relating to offences punishable under Section 448, 379 IPC, pending in the court of Additional Civil Judge (Jr. Div.)/Judicial Magistrate, Haridwar.

(3.) HAVING considered submissions of learned Counsel for the Petitioners and after going through the papers on record filed with the affidavit and counter affidavit, this Court is of the view that in the above circumstances the impugned proceedings are liable to the quashed.