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High CourtsSingle Bench(2011) 10 UK CK 0065

Madan Lal, Aswani Kumar, Avdesh Kumar vs The State of Uttarakhand and Others

Uttarakhand High Court · Decided on 19 October 2011

HON’BLE JUDGES
Prafulla C. Pant, J
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous Application (C-482) No. 970 of 2011
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Judgment

5 paragraphs · 151 words

Prafulla C. Pant, J.—Heard.

2.

By means of this petition, moved u/s 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 389 of 2011, Sarvan Singh vs. Ashwani Kumar and others, relating to offences punishable u/s 323, 504, 506 and 427 I.P.C., pending in the court of Judicial Magistrate Kashipur, District Udham Singh Nagar.

3.

Learned counsel for the petitioners submitted that the impugned criminal proceedings are counter blast to the criminal case filed on behalf of the petitioners.

4.

However, the allegation of " MARPEET" appears to be supported not only from the injury report, but also non cognizable report lodged by the complainant.

5.

Therefore, without expressing any opinion as to final merits of the case, this court is not inclined to interfere with the trial of the case. The petition u/s 482 of Cr.P.C., is dismissed summarily.