RAJVIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By way of present application, moved under Section 482 of Cr.P.C., applicant seeks to quash the impugned order dated 14.07.2014, passed by learned IInd Add. Session Judge Haridwar in criminal revision no. 262 of 2013, Rajvir Singh vs. State of Uttarakhand, and the order dated 07.06.2013 passed by the learned Judicial Magistrate IInd Roorkee, District Haridwar in criminal case no. 3690 of 2014 (old no. 811 of 2013, 551 of 2011 and 197 of 2011), State vs. Rajvir Singh, under Sections 332, 353, 504, 506 IPC, P.S. Kaliyar, Roorkee, District Haridwar pending in the court of Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(2.) Heard.

(3.) The respondent no.2 Sandeep Negi filed information at Police Station Kaliyar, Roorkee on 27.01.2011. On the basis of the said information an F.I.R was lodged on the very same day against the applicant Rajvir Singh. After the investigation, charge-sheet was submitted, cognizance was taken and charges were framed. During the course of the trial, the State Government moved an application under Section 321 Cr.P.C for withdrawal of the prosecution case. The concern Magistrate dismissed the said application on 07.06.2013.