ASHOK KUMAR Vs. STATE OF UTTARANCHAL & ANOTHER

JUDGEMENT

(1.) BY way of this Criminal Miscellaneous Application, the applicant has prayed to quash the summoning order dated 10.11.2006, passed by the Judicial Magistrate, Kashipur, Udham Singh Nagar as well as the proceedings of Criminal Case No. 955/2006, arising out of Crime No. 2979/2006, State v. Ashok Kumar, under Section 420, 467, 468, 471 IPC.

(2.) PARTIES have filed a compounding application. Accused -applicant Ashok Kumar and the complainant -respondent no. 2 Zahid Hussain are also present in person.

(3.) HITHERTO , on the complaint of Zahid Hussain, the said OBC certificate was cancelled by the concerned District Magistrate, and an FIR was lodged against the applicant/petitioner. After investigation, police submitted the chargesheet, whereupon the learned Magistrate has summoned the accused -applicant to face the trial, as stated above.