HARI PRAKASH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "the Code") has been filed by the petitioners seeking quashing and setting aside the charge-sheet dtd. 31/8/1995; summoning order dtd. 11/1/1996 passed in Criminal Case No. 840 of 2011 (Old No. 1070 of 1996), State Vs. Hari Prakash Sharma and others, passed by learned Chief Judicial Magistrate Pauri District Garhwal (for short "the case") as well as to set aside order dtd. 25/9/2012.

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

(3.) Facts necessary to decide this petition are briefly stated as hereunder:-