AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 133 wordsPrafulla C. Pant, J.—Heard
By means of these two petitions, moved u/s 482 of Code of Criminal Procedure, 1973, (for short of Cr.P.C), the petitioner has sought quashing of the proceedings of Criminal Case No. 5 of 2002 State v. Satya Prakash Dixit, relating to offences punishable u/s 7/13 of Prevention of Corruption Act, 1988, pending in the court of Special Judge Anti-Corruption/Sessions Judge, Dehradun.
Learned Counsel for the petitioner has raised certain plea of innocence, which are factual in nature. This Court is not inclined to go into the factual aspects of the matter, as it is for the trial court to see the same.
Both the petitions u/s 482 of Cr.P.C., are dismissed, with the observation that the petitioner may raise plea of innocence before the trial court.