MADAN LAL S/O SRI PARMANAND, Vs. THE STATE OF UTTARAKHAND, THROUGH HOME SECRETARY DEHRADUN AND SARVAN SINGH S/O SRI KABUL SINGH R/O VILLAGE KALYANPUR THANA-JASPUR, DISTRICT UDHAM SINGH NAGAR

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 Complaint Case No. 389 of 2011, Sarvan Singh vs. Ashwani Kumar and others, relating to offences punishable under section 323, 504, 506 and 427 I.P.C., pending in the court of Judicial Magistrate Kashipur, District Udham Singh Nagar.

(3.) HOWEVER , the allegation of " MARPEET" appears to be supported not only from the injury report, but also non cognizable report lodged by the complainant.