OM PRAKASH GUPTA S/O LATE SHRI SHADI RAM Vs. STATE OF UTTARAKHAND THROUGH SECRETARY AND DULAB RAM S/O SHRI GAINA RAM

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, (for short Cr.P.C.) the Petitioner has sought quashing of the proceedings of Criminal Case No. 3495 of 2010 State v. Navin Gupta and Ors., relating to offences punishable under Section 452, 323, 504 and 506 I.P.C, and Section 3(1)(x)(xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of Additional Chief Judicial Magistrate, Ist Dehradun.

(3.) ADMIT the petition.