JALALUDDIN ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 1850 of 2022 (FIR No. 129 of 2021), "State vs. Jalaluddin and Another", pending before the Court of Chief Judicial Magistrate, Udham Singh Nagar.

(2.) After completion of the investigation, the charge-sheet was filed. The learned Trial Court took cognizance and passed the summoning order against the applicants-accused persons for the offence under Ss. 323,325, 452, 504 and 506 of the Indian Penal Code, 1860.

(3.) Heard Km. Meenu, learned counsel for the applicants, Mr. Tumul Nainwal and Mr. Rohit Dhyani, learned Brief Holders for the State and Mr. Mohit Kumar, learned counsel for the respondent nos. 2, 3 and 4.