JOGENDRA SINGH SECRETARY BHARTIYA BANK KARMACHARI (VETAN BHOGI) SAHAKARI RIN SAMITI LTD. Vs. STATE OF UTTARAKHAND THROUGH HOME SECRETARY AND RAKESH KUMAR S/O SRI PYARE LAL

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, (for short of Code of Criminal Procedure), the Petitioner has sought quashing of the 2 proceedings of Criminal Complaint Case No. 03 of 2011, Rakesh Kumar v. Jogendra Singh, relating to offences punishable under Section 323, 504 and 506 I.P.C, Police Station Rudrapur, District Udham Singh Nagar, pending in the court of Additional Civil Judge (J/D)/Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(3.) ADMIT the petition.