MANISHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused Smt. Manisha has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet dtd. 29/4/2020, filed in FIR No.0627 of 2019, registered with Police Station Rudrapur, District Udham Singh Nagar, cognizance and summoning order dtd. 27/2/2021 and the entire proceedings of Criminal Case No.1617 of 2021, "State vs. Manisha", pending before the court of learned Chief Judicial Magistrate, Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, the learned Magistrate took the cognizance by the impugned cognizance order and summoning order was passed against the applicant - accused Manisha for the offence under Ss. 452, 323, 504 and 506 of the IPC.

(3.) The applicant Smt. Manisha and the respondent no.2, Lata Bisht, are present in-person. They are identified by their respective counsels.