HARISH SINGH MEHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant petition has been filed to quash the charge-sheet dated 8th August, 2020, cognizance order dated 21st September, 2020, passed in Sessions Trial No. 22 of 2020, State vs. Harish Singh Mehra and another, pending in the Court of Sessions Judge, Bageshwar, District Bageshwar, ('the case').

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

(3.) In fact, for amendment in the prayer, an application has been filed, which stands allowed.