AMAN S/O ISLAM R/O VILLAGE MOHDPUR P.S. ROORKEE, DISTRICT HARIDWAR Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME, SECRETARIAT, 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. 1196 of 2009, State vs. Aman and others, relating to offences punishable under section 411, 413 IPC and under section 41/102 Cr.P.C., Police Station Manglore, pending in the court of Judicial Magistrate, Roorkee.

(2.) LEARNED counsel for the petitioner submitted that petitioner has been falsely implicated in the case. It is further submitted that the Magistrate has observed in the bail order that alleged recovery from the petitioner is doubtful. It is also pointed out that without there being any evidence, section 413 IPC, has been added.