RAKESH VERMA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Vinod Sharma counsel for the applicant and learned A.G.A. for the respondents.

(2.) BY the present application under section 482 Cr.P.C. the applicant has challenged the criminal proceedings against the applicant in Case No. 2280 of 2006, State vs. Rakesh Verma under section 420 I.P.C. pending in the Court of Additional Chief Judicial Magistrate, Dehradun.

(3.) ACCORDING to the applicant, a complaint has been filed under section 156(3) Cr.P.C. to counter the F.I.R. lodged by the applicant against the elder brother of the opposite party no.2 Murli Ram Khanduri under section 392, 323 I.P.C. which has been registered as criminal case No. 50 of 2004 and the same is pending before the Judicial Magistrate, Dehradun. Further according to the applicant the allegations against him are of civil nature and no criminal proceedings are maintainable against him.