AMIT VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, filed by the applicants ' accused persons, namely, Amit Verma and Suraj Prakash with the following main reliefs:-

(2.) Heard Mr. Gaurav Singh, the learned counsel for the applicants and Mr. S.T. Bharadwaj, the learned Deputy Advocate General for the State.

(3.) During the arguments, the learned counsel for the applicants ' accused persons submitted that the applicants do not want to press the first relief, i.e. to quash the charge-sheet, cognizance/summoning order and the entire proceeding of the said criminal case. He requested to decide the present matter in the light of the second relief.