ANUJ SARIN Vs. STATE OF UTTARAKHAND

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 Complaint Case No. 651 of 2010 , Dalvinder Singh v. M/s Uttaranchal Food Pvt. Limited and others, relating to offence punishable under Section 138 of Negotiable Instruments Act 1881, Police Station Rudrapur, District Udham Singh Nagar, pending in the court of Civil Judge (Junior Division) / Judicial Magistrate, Rudrapur.

(3.) FOR the reasons as discussed above, this petition under Section 482 of Cr.P.C., is dismissed summarily. Stay Application No. 672 of 2011 also stands dismissed.