VAIBHAV KUMAR SHARMA S/O NARESH DUTT SHARMA AND SMT. MITHLESH SHARMA, W/O SHRI N.D. SHARMA Vs. STATE OF UTTARAKH AND THROUGH PRINCIPAL SECRETARY OF HOME AND SMT. JYOTI CHAUDHARY D/O SHRI JAIVEER CHAUDHARY

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 challenged the order dated 10.06.2011, passed by the trial court (Additional Sessions Judge, III, Dehradun) in Sessions Trial No. 08 of 2010, State v. Vaibhav Sharma and Ors.

(3.) IT is pleaded on behalf of the Petitioners that prosecution story cannot be believed as true, for the reason that had the Petitioner No. 1 committed the offence as alleged he would not have married to the Respondent No. 2 Jyoti Chaudhary.