RAVINDAR SINGH SAINI S/O. SHRI JAGAT SINGH SAINI, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, GOVERNMENT OF UTTARAKHAND AND SEWA SINGH S/O SHRI BANTA SINGH

JUDGEMENT

(1.) HEARD

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure.), the Petitioners have sought quashing of the proceedings of criminal case No. 2492 of 2010, State v. Malkeet Singh and Ors., pending in the court of Additional Chief Judicial Magistrate, Kashipur.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the impugned orders passed by the courts below, this Court is of the view that what is required to be seen by the trial court at the time of framing of the charge is whether there is sufficient material to frame the charge against the accused in respect of the alleged offences or not. Truthfulness of the evidence can be examined during the trial.