YUTHIKA MALLIK W/O SASHODHAR MALLIK, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SMT. NIRUPAMA W/O DWIJENDRA MALLIK D/O SRI HARENDRA NATH SARKAR

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioners have challenged the order dated 25.02.2011, issued by the Chief Judicial Magistrate, Udham Singh Nagar, in Criminal Case No. 1532 of 2010, State v. Dwijendra Mallik and Ors., relating to offences punishable under Section 498A, 323, 504, 506 of I.P.C., and one punishable under Section 3/4 of the Dowry Prohibition Act, 1961, police station Rudrapur, District Udham Singh Nagar.

(3.) EARLIER , a Criminal Misc. Application (C -482) No. 538 of 2010, under Section 482 of Code of Criminal Procedure, was moved before this Court in which the interim order was passed on 15.06.2010. However, finally, said petition was dismissed vide order dated 29.10.2010. Learned Counsel for the Petitioners have not concealed said fact, and pleaded that the present petition is against the order dated 25th of February 2011, which is subsequent to the order passed by this Court in Criminal Misc. Application (C -482) No. 538 of 2010.