SAURABH MAHAJAN S/O COL. NIRMAL MAHAJAN Vs. ANKIT MOHAN RATURI S/O KANTI PRASAD RATURI AND STATE OF UTTARAKHAND THROUGH SECRETARY

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 Petitioner has sought quashing of the proceedings of Criminal complaint case No. 5694 of 2010 Ankit Mohan Raturi v. Saurabh Mahajan, pending in the court of Additional Chief Judicial Magistrate, III, Dehradun.

(3.) THEREFORE , the petition under Section 482 of Code of Criminal Procedure, is dismissed without expressing any opinion as to final merits of the case.