RAJENDRA PRASAD PANDEY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed quashing of the proceedings of Criminal Case No. 2163 of 2002; State Vs. Rajendra Prasad Pandey, relating to offences punishable under Section 420, 467, 471 of I.P.C., pending in the court of Chief Judicial Magistrate, Dehradun.

(2.) HEARD learned counsel for the parties and perused the affidavit, counter affidavit and rejoinder affidavit filed by the parties.

(3.) ON receipt of the charge sheet, it appears that the petitioner was summoned as an accused. After giving necessary copies, he was heard on charge on 03.06.2002, by the Chief Judicial Magistrate, Dehradun. The petitioner challenged the order of the Chief Judicial Magistrate before the revisional court (Sessions Judge, Dehradun) by filing criminal revision No. 69 of 2002. After hearing the parties, said revision was also dismissed vide order dated 20th of July 2002. Thereafter, this petition is filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973.