ISLAMUDDIN S/O LATE SHRI HISAMUDDIN, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY IN THE DEPARTMENT OF HOME AFFAIRS AND SMT. MEHTAB JAHANDIVORCED WIFE OF NAIMUDDIN D/O LATE MURTJA HUSSAIN

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceeding of, State v. Naimuddin and Ors. Criminal Case No. 3322 of 2008, relating to offences punishable under Sections 323, 506, 498A I.P.C., Police Station Haldwani, District Nainital, pending in the court of Additional Chief Judicial Magistrate, Haldwani, District Nainital.

(2.) HEARD learned Counsel for the Petitioners and learned Counsel for the State.

(3.) LEARNED Counsel for the Petitioners submitted that after a period of ten years, the impugned criminal proceedings were initiated by filing the application under Section 156(3) of Cr.P.C., to harass the Petitioners as the complainant (Respondent No. 2) was not happy with the fact that the Petitioner No. 3 was living in a joint family with his brother (Petitioner No. 1) and sister in law (Petitioner No. 2).