TARA CHAND DHIMAN S/O SRI PATRAM VICE PRESIDENT, JAN KALYAN EVAM SWACHCHHATA SAMITI Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND ORS.

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 Petitioner has sought quashing of the proceedings of Criminal Case No. 2650 of 2010 State v. Tara Chand, relating to offence punishable under Section 182 of I.P.C., police station Jwalapur, pending in the court of Chief Judicial Magistrate, Haridwar.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, this Court is not inclined to interfere with the trial of the case.