RAHKI D/O VIKAS HALDAR AND ORS. Vs. STATE OF UTTARAKHAND AND VIDUT VAD ALIAS VIDHYADHAR VED W/O LATE VIRAIN VED

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 petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 384 of 2007 Vidut Ved @ Vidhyadhar Ved v. Vikas Haldar and Ors., relating to offences punishable under Section 147, 452, 323, 504, 506 of I.P.C., police station Sitarganj, pending in the court of Judicial Magistrate Khatima.

(3.) IN the above circumstances, in view of the principle of law laid down in B.S. Joshi v. State of Haryana : (2003) 4 SCC 675, this Court is of the view that the impugned proceedings challenged before this Court are liable to be quashed.