JAGMOHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present applicant-accused, namely, Jagmohan, has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 6360 of 2022, "State vs. Jagmohan", pending before the Court of Chief Judicial Magistrate, Haridwar.

(2.) Subsequent to the submission of the charge sheet, the trial court took the cognizance and passed the summoning order under Ss. 356, 379, 411, 34 of IPC against the present applicant - accused.

(3.) Heard Mr. Bilal Ahmed, the learned counsel for the applicant, Mr. S.T. Bhardwaj, the learned Deputy Advocate General for the State and Mr. Desh Raj Singh, the learned counsel for the private respondent no.2,informant/victim.