HANSRAJ Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Both these criminal miscellaneous applications challenge the same cognizance order dated 2.8.2005, passed by the Judicial Magistrate, Hardiwar. Hence, these are being decided by this common judgment and order.

(2.) By the aforesaid cognizance order dated 2.8.2005, passed in Criminal Complaint Case No. 178/2005, Harish Kakker v. Deshraj & Others, the learned Magistrate has summoned the accused applicants to face the trial for the offence punishable under Section 392, 504 & 506 IPC.

(3.) I have heard learned Counsel for the parties and perused the papers on record.