SHABNAM PARVEEN Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the impugned charge sheet dated 12.08.2011, as also the entire proceedings of criminal case no. 77 of 2012, State vs Shabnam Parveen, under Sections 504, 506 IPC, P.S. Ramnagar, District Nainital, pending in the court of J.M., Ramnagar, District Nainital.

(2.) Notice was issued to respondent no. 2. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.