LOKESH BHATT Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, moved under Section 482 Cr.P.C., the petitioner has sought quashing of summoning order dated 03.02.2010, passed by Chief Judicial Magistrate, Dehradun Camp Mussorrie in criminal complaint case no. 12 of 2009, Rajpal Singh Rawat Vs. Premier Motors Pvt. Ltd. and Lokesh Bhatt.

(3.) A counter affidavit has been filed on behalf of the respondent no.2. Same be taken on record. Delay condonation application no. 1080 of 2011, for condonation of delay in filing counter affidavit stands allowed.