JOGENDRA SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the summoning order dated 12.05.2011, as also the entire proceedings of criminal complaint case no. 03 of 2011, Rakesh Kuamr vs Jogendra Singh, under Sections 323, 504, 506 IPC, pending in the court of Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(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.