DALEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants ' accused persons have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the charge-sheet dtd. 28/9/2020, cognizance/ summoning order dtd. 25/1/2022 and the entire proceedings of Criminal Case No.269 of 2022, 'State vs. Daleep Singh and Others', pending before the court of Judicial Magistrate Jaspur, District Udham Singh Nagar.

(2.) After completion of the investigation, the charge-sheet was filed. The learned trial court took the cognizance and passed the impugned summoning order against the applicant ' appellant Daleep Singh for the offence under Ss. 147, 323, 325, 504 and 506 of IPC. The impugned summoning order has been passed against the applicants ' accused persons Ramballabh, Rajendra Singh, Suraj Singh and Sandeep Kumar for the offence under Ss. 147, 323, 504 and 506 of IPC. The impugned summoning order has been passed against the applicants ' accused persons Naresh, Smt. Suman and Smt. Rajbala Devi for the offence under Ss. 147 and 504 of IPC.

(3.) Heard Mr. Mohd. Azmeen, learned counsel for the applicants, Mr. S. S. Adhikari, learned Deputy Advocate General for the State and Mr. Naveen Singh Bisht, learned counsel for the respondent nos.2, 3 and 4/ informant/victims.