AMIT GOSWAMI @ ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this application under Section 482 Cr.P.C., applicant has prayed for quashing the impugned charge-sheet dated 02.12.2018; summoning order dated 23.02.2019 and the entire proceedings of Case No. 1164 of 2019 (FIR No. 263 of 2018),'State vs. Amit Goswami', under Sections 498-A, 323, 494, 504 & 506 of IPC, registered at P.S. Kotwali Roorkee, District Haridwar, pending before learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(2.) Considering the facts and circumstances of the case, I find no reason to interfere with the criminal proceedings. Hon'ble 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.

(3.) Consequently, the application under Section 482 Cr.P.C. is hereby dismissed.