AVDESH SINGH Vs. THE STATE AND ANR.

JUDGEMENT

(1.) HEARD Mr. Sandeep Tandon, learned Counsel for the applicant and Mr. Amit Bhatt, Addl. GA for the State.

(2.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner/applicant has sought quashing of charge sheet submitted in case crime No. 74 of 2005 as well as the order dated 28.4.2006 passed by Chief Judicial Magistrate, Dehradun, in Misc. Criminal Case No. 67 of 2006, relating to offences punishable under Sections 420, 467, 468 and 471 of The Indian Penal Code, 1860 (for short, IPC).

(3.) FROM a perusal of the contents of the First Information Report and the statement of witnesses recorded Under Section 161 Cr.P.C. and after going through other papers available in file, I am of the view that prima facie a case under the aforesaid sections is made out against the applicant.