SANDEEP S/O NARENDRA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition moved under Section 482 of the Code of Criminal Procedure, 1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 1881 of 2005, State v. Vinod & Ors, relating to offences punishable under Section 147, 148, 149, 307, 323, 324, 506 IPC, PS Jawalapur, pending in the Court of Chief Judicial Magistrate, Haridwar.

(2.) HEARD learned Counsel for the parties and perused the affidavit and the counter affidavit.

(3.) THE Petitioner's case is that in the chick report in the column of accused, name of Sandeep S/o Mahaveer figures (though no such name is mentioned in the FIR). On this ground, it is prayed that the investigating agency has wrongly filed chargesheet against the present Petitioner who was not named in the First Information Report.