LAWS(UTN)-2010-8-203

BALBIR SINGH Vs. STATE OF UTTARARCHAL

Decided On August 05, 2010
BALBIR SINGH Appellant
V/S
State Of Uttararchal Respondents

JUDGEMENT

(1.) THIS criminal application, preferred Under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as Code of Criminal Procedure ), has been filed for quashing the summoning order dated 19.6.2006 passed by the CJM, Rudraprayag in Criminal Case No. 194 or 2006, Darban Singh v. Balbir Singh, Under Section 420 IPC, as well as against the judgment and order dated 23.8.2006 passed by the Sessions Judge, Rudraprayag in Criminal Revision No. 5 of 2006.

(2.) HEARD learned Counsel for the parties and perused the materials on record.

(3.) LEARNED Magistrate after recording the statement of the complainant Darban Singh Under Section 200 Code of Criminal Procedure and witnesses PW1 Sundar Singh and PW2 Mohan Singh Under Section 202 Code of Criminal Procedure and in view of other documentary evidence, took cognizance of the offence and issued the summons against the Petitioner Balbir Singh for the said offence vide order dated 19.6.2006.