GEETA MALIK W/O UDAY VEER SINGH; STATE OF UTTARAKHAND Vs. UDAY VEER SINGH S/O RAJPAL SINGH; REENA, D/O PYARE LAL

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the order dated 23.02.2011, passed by learned Sessions Judge, Haridwar, in Criminal Revision No. 369 of 2010, whereby said court has set aside the order dated 06.09.2010, passed by the trial court (Judicial Magistrate, Roorkee) in Criminal Case No. 1079 of 2009, State Vs. Uday Veer and others, Police Station Kotwali Roorkee.

(3.) Heard learned counsel for the parties and perused the papers on record.