TATA MOTORS LTD Vs. NEERU UPPAL

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the entire proceedings of criminal complaint case no. 254 of 2009, Neeru Uppal vs Manager, Tata Motors Ltd. & others, relating to offences punishable under Section 392 IPC, pending in the court of learned Addl. Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal, as also the impugned summoning order dated 17.09.2009, passed in the aforesaid criminal complaint case.

(2.) Notice was issued to the respondent. None has turned up on her behalf.

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