LAL KHAN 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. 6320 of 2016, 'State vs. Lal Khan and Others', pending before the Court of Chief Judicial Magistrate, 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. 147, 148, 149, 323, 504, 506 I.P.C. against the applicants ' accused persons.

(3.) Heard Mr. Sachin, the learned counsel for the applicants, Mr. V.S. Rathore, the learned A.G.A. for the State and Mr. Manoj Bhatt, the learned counsel for the private respondent no.3.