HIMANSHU BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.390 of 2020, 'State vs. Himanshu', pending before the court of Additional Chief Judicial Magistrate/Civil Judge (Senior Division), Khatima, District Udham Singh Nagar for the offence under Ss. 354 and 354D of IPC.

(2.) Heard Mr. Abhishek Verma, learned counsel for the applicant, Mr. A.K. Shah, learned Deputy Advocate General for the State and Mr. Mehboob Rahi, learned counsel for the respondent no.2/informant/victim.

(3.) The applicant ' accused Himanshu Bhatt is present in-person before this Court and he is identified by Mr. Abhishek Verma, Advocate.