KISHAN FLOUR MILLS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of Cr. P. C. , the petitioner has challenged the orders dated 18. 2. 1999 and 15. 7. 1999, passed by Chief Judicial Magistrate, Uttara Kashi, in Criminal Case No. 520 of 1998; State Vs. Kishan Lal and others.

(2.) HAVING gone through the papers on record, this Court is not inclined to interfere with the prosecution of the petitioner.

(3.) THE petition, under Section 482 of Cr. P. C. , is dismissed with the observation that the petitioner may raise pleas in his defence, before the trial court.