MAHMOOD AND SAJID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants - accused persons, namely, Mahmood and Sajid have 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.1351 of 2019, 'State vs. Mahmood and Another', pending before the IInd Judicial Magistrate, Roorkee, District Haridwar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order against the present applicants under Sec. 384 of IPC.

(3.) Heard Mr. Matloob Rawat, learned counsel for the applicants, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Mohd. Safdar, learned counsel for the respondent no.2/ informant/ victim.