HEENA SIDDIQUI Vs. STATE OF UTTARAKHAND

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 the proceedings of Criminal Case No. 6258 of 2011, State vs. Km. Heena, relating to offence punishable2 under section 409 of I.P.C., Police Station Kotwali Roorkee, pending in the court of Additional Chief Judicial Magistrate, Roorkee.

(3.) Learned counsel for the petitioner submitted that petitioner is Principal of private school and she has not been entrusted with the sum said to have been misappropriated.