BADARI DUTT LAKHERA Vs. STATE OF UTTARAKHAND

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 criminal case no. 671 of 2004, State of Uttarakhand vs. Vijay Singh & others, relating to offences punishable under section 406, 409, 420, 467, 468, 471 IPC, and one punishable under section 120B IPC, pending in the court of Chief Judicial Magistrate, Tehri Garhwal.

(3.) Counter affidavit has been filed on behalf of respondent no. 3 today. Same is taken on record.