RAVINDER, S/O SRI AMER SINGH AND DEVANAND, S/O SRI DHARAM SINGH Vs. STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY AND MOTI RAM, S/O SRI CHET RAM

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceedings of Criminal Case No. 667 of 2011, (old case No. 2597 of 2009) State v. Ravinder and Ors. relating to offences punishable under Section 419, 420, 467, 468 and 120B I.P.C., Police Station Kotwali Roorkee, pending in the court of Additional Chief Judicial Magistrate, Roorkee.

(3.) IN the above circumstances, in view of principle of law laid down in Nikhil Merchant v. Central Bureau of Investigation and Anr. : (2008) 9 SCC 677, and impugned proceedings are liable to be quashed.