KAMAL KISHORE SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under Section 482 of Cr.P.C., the petitioners have sought quashing of the order dated 30.04.2012, passed by City Magistrate, Haridwar, in case No. Nil of 2012, State Vs. Kamal Kisore Sharma and another.

(3.) The impugned order shows that it is a show cause notice issued under Section 133 of Cr.P.C., by the City Magistrate, inviting the reply from the petitioners as to why the conditional order be not passed in the matter of worshiping rights of the public in Uddeshwar Mahadev Temple.