SMT REKHA RAGHUWANSHI W/O SRI SUHIL RAGHUWANSHI R/O GRAM RATANPUR, PATTI SUKHRO THANA & TEHSIL KOTDWAR DISTRICT PAURI Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, UTTARAKHAND SASHAN DEHRADUN,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of proceedings of Criminal Complaint Case No. 277 of 2010, Amar Singh vs. Smt Rekha Raghuwanshi relating to offence punishable under section 500 of I.P.C., pending in the court of Additional Chief Judicial Magistrate, Kotdwar.

(3.) IT is pertinent to mention here that learned counsel for the parties have admitted that on same set of facts, another criminal complaint was filed against the husband of the petitioner i.e. Sushil Kumar Raghuwanshi, and he too is summoned in said case, to face the trial in respect of offence punishable under section 500 of I.P.C. It is also relevant to mention here that the petitioner's husband Sushil Kumar Raghuwanshi said to have filed separate Criminal Misc. Application under section 482 of Cr.P.C., and the same was dismissed, by this Court at the admission stage, as conceded by learned counsel for the parties.