AMIT KUMAR & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this application under Section 482 Cr.P.C., applicants have prayed for quashing the charge-sheet dated 28.04.2019 as well as the cognizance order dated 01.11.2019 passed by the Court of learned 2 nd Additional Civil Judge (J.D.)/J.M. Roorkee, District Haridwar in connection with FIR No. 15 of 2019, under Sections 147, 148, 332, 353, 504 and 506 of IPC , registered at P.S. Buggawala, District Haridwar.

(2.) Learned counsel for the applicant submits that there is no recovery of wood shown by the prosecution. He also submits the offences alleged against the applicants are triable by Magistrate.

(3.) Considering the facts and circumstances of the case, I find no reason to interfere with the criminal proceedings. Honble Supreme Court in catena of decisions has held that the power available to High Court under Section 482 of Cr.P.C. should be exercised in rarest of rare cases. This Court does not find that this case comes under that category.