AJAY KUMAR Vs. STATE OF UTTRANCHAL

JUDGEMENT

(1.) By way of this petition under Section 482 Cr.P.C. has been filed by the petitioner, who is facing the trial in Criminal Case No. 711 of 2000, under Sections 500 and 501 of I.P.C., Suresh Pal Singh v. Ajay Kumar pending in the court of Judicial Magistrate, IInd, Dehradun has prayed for quashing the aforesaid criminal case.

(2.) Heard Sri Lokendra Dobhal, learned Counsel for the applicant/petitioner, Sri S.S. Adhikari, learned A.G.A. for the State/respondent No. 1, Sri Lok Pal Singh, learned Counsel for the respondent No. 2 and perused the complaint which has been filed along with the petition as annexure No. 6.

(3.) The respondent No. 2 who is the complainant in present case has filed the counter affidavit denying the allegations made in the petition. The rejoinder affidavit has also been filed by the petitioner.