C.S. SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) For the reasons stated, the recall application (MCRC 10/19) is allowed. The order dated 10.1.2019, dismissing the petition for non-prosecution, is hereby recalled. The petition is restored to its original number.

(2.) With the consent of the parties, the matter is finally heard and disposed of.

(3.) This petition, under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred to as 'the Code') has been filed by the petitioners challenging the summoning order dated 21.12.2011 passed by the Chief Judicial Magistrate, Udham Singh Nagar in Criminal Case No.4445 of 2011, and with a further prayer to quash the entire proceedings of the aforesaid criminal case.