RAJNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the respondent State and learned counsel for the respondent complainant and perused the record.

(2.) By means of this petition, moved under Section 482 of Cr.P.C., the petitioners have sought quashing of the proceedings of Criminal Case No. 576 of 2012 State. vs. Rajdhan and another under Sections 323, 504, 506 and 316 IPC, PS Kotwali Laksar, District Hardiwar pending in the Court of Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(3.) One Jaipal set the criminal law into motion against Rajdhan, Rajni and one unknown person as regards the offences punishable under Sections 452, 323, 316, 504 and 506 IPC in PS Kotwali Laksar on 14.07.2012. The complaint was registered as case crime no. 117 of 2012. After the investigation, charge-sheet was submitted against present applicants, namely, Rajni and Rajdhan for the offences punishable under Sections 323, 316, 504 and 506 IPC.