SATWEER Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Mr. Navneet Kaushik, Advocate for the applicants and Mr. Nandan Arya, AGA for the State of Uttarakhand/respondent no. 1.

(2.) This application under Section 482 of Cr.P.C. has been filed by the applicants challenging the charge sheet and the subsequent summoning order dated 12.6.2006 passed by the Chief Judicial Magistrate, Haridwar in Case No. 2574 of 2006 State Vs. Satyaveer and others under Section 429, 506 I.P.C. and 3 (1)(x) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (from hereinafter referred to as the Act).

(3.) The matter pertains to the year 2006. No satisfactory explanation has come before this Court by either of the parties as to the stage of the trial.