ANANT RAM Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under section 482 of Cr.P.C, the petitioner has sought quashing of the Criminal Case No. 120 of 2004, Prem Sagar Vs Nanhey & others, related to the offence punishable under Sections 120B, 167, 182, 200, 500 of I.P.C. pending in the court of Judicial Magistrate, Nainital.

(2.) Brief facts of the case are that respondent No. 3 filed a complaint in the court of Judicial Magistrate against the applicant. Thereafter, the trial court recorded the statement under Sections 200 and 202 of Cr.P.C. On the basis of which, learned Judicial Magistrate, Haldwani took cognizance under Sections 120-B, 167, 182, 200, 500 of I.P.C. Feeling aggrieved by the aforesaid order, the applicant has preferred this petition for quashing the impugned summoning order as well as entire criminal proceedings initiated against him by the trial court.

(3.) Heard Sri Sri Aditya Sah, Advocate, holding brief of Sri Rakesh Thapliyal, Advocate, present for the petitioner Sri S.S. Adhikari, learned A.G.A. for the State/respondent Nos. 1 and 2 and perused the record.