DINESH CHANDRA BUDHLAKOTI S/O SHRI BHUWAN CHANDRA BUDHLAKOTI R/O VILLAGE PANGOOT (BUDHLAKOT) PATTI PAADLI TEHSIL KOSIYAKUTOLI DISTRICT NAINITAL Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, DEHRADUN,

JUDGEMENT

(1.) HEARD . By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the petitioner has sought quashing of the proceedings of criminal case no. 52 of 2012, State vs. Dinesh Chand, relating to offences punishable under section 420, 452, 504, 506 IPC, Patwari Circle Padli, pending in the court of Judicial Magistrate, Nainital.

(2.) LEARNED counsel for the petitioner submitted that petitioner has committed no offence. It is further submitted that after the petitioner, Village Pradhan, declined to allow to tap the water from the village by the complainant who was running a resort, a false criminal case has been got initiated against him.