SMT. LAXMI RAI W/O INDRA BAHADUR RAI AND PUSHP KALA RAI D/O INDRA BAHADUR RAI Vs. STATE OF UTTARAKHAND AND ANR.

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 Case No. 2912 of 2010, State v. Yogendra Kumar Rai and Ors., relating to offences punishable under Section 498A, 506 I.P.C, Police Station Cantt, Sadar, pending in the court of Chief Judicial Magistrate, Dehradun.

(3.) ADMIT the petition.