NARESH TEWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code ) has been preferred for quashing the entire criminal proceedings of Criminal Case No. 1401 of 2013, State Vs. Naresh Tewari and other, pending in the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital (hereinafter referred to as the case ).

(2.) The facts necessary to resolve the instant controversy, briefly stated, are as hereunder:-

(3.) Heard learned counsel for the parties and perused the record.