BHAJAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 4969 of 2022, 'State of Uttarakhand vs. Bhajan Singh', pending before the Court of Additional Chief Judicial Magistrate/1st Additional Civil Judge (Senior Division), Udham Singh Nagar.

(2.) After completion of the investigation, the charge-sheet was filed. The trial court took the cognizance and passed the summoning order under Ss. 384 and 506 I.P.C. against the applicant ' accused.

(3.) Heard Mr. Mani Kumar, the learned counsel for the applicant, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Kishore Rai, the learned counsel for the private respondent no.2.