CHARAN BAI SAHU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD . 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. 1071 of 2012 State vs. Deepak Lal and others, relating to offences punishable under section 420, 467, 468, 471 and 376 of I.P.C., Police Station Rudrapur, District Udham Singh Nagar, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar.

(2.) LEARNED counsel for the petitioners drew attention of this Court to the fact that in the First Information Report, as well as in the statement recorded under section 161 of Cr.P.C., and it is shown that the complainant has made allegations of rape only as against the accused Amrit Lal Sahu, and not against the petitioners, who are mother and brother of said person.