AKHILESH KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner Akhilesh Kumar Verma has challenged the proceedings of Criminal Case No. 06 of 2010, C.B.I. vs. Akhilesh Kumar Verma, relating to offences punishable under section 120B and 420 of I.P.C., pending in the court of Judicial Magistrate, C.B.I. Dehradun.

(3.) LEARNED counsel for the petitioner pleaded before this Court that the caste certificate issued in favour of the petitioner is a genuine one. He further pleaded that the petitioner is innocent, and he has prayed no fraud with the department.