JAVED WARSI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of the charge-sheet no. 118 of 2019, dated 14th July , 2019 as well as the entire proceedings of the criminal case no. 706 of 2019, State vs. Javed Warsi, pending in the Court of Judicial Magistrate, Bazpur, District Udham Singh Nagar ('the case').

(2.) Heard learned counsel for the parties through video conferencing.

(3.) The case is based on an FIR, lodged by respondent no.2, on 27th May, 2019, at Police Station Bazpur. According to it, on 11th May, 2019, at 07:25 P.M. the informant and her son were attacked by the petitioner and by the shop keeper, whose shop the informant visited at the relevant time, the informant was also molested. The FIR also states that similar incident was done by the petitioner with her on 25th March, 2019. There are other details as well in the FIR. It is this FIR in which after the investigation charge-sheet has been submitted and 30th July, 2019 cognizance has been taken and the petitioner was summoned to answer the accusation, which is under challenge herein.