MOHD. JULFUKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Leave granted.

(2.) Learned counsel appearing for the State and for the complainant has vehemently opposed this appeal.

(3.) This appeal challenges the order dtd. 11/10/2022, passed by the High Court of Uttarakhand in C-482 No.666 of 2020, vide which the application filed by the present appellant for quashing of the proceedings under Ss. 376 and 506 of the Indian Penal Code, 1860 (for short, "IPC") came to be rejected.