MOHAN GIRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.270 of 2017, 'State vs.Mohan Giri', under Ss. 498A, 323, 504 and 506 of IPC. According to the learned counsel for the applicant and the learned counsel for the respondent, the said Criminal Case is pending before the learned Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) Heard Mr. Deep Prakash Bhatt, the learned counsel for the applicant, Mr. Pratiroop Pandey, the learned A.G.A. assisted by Mrs. Lata Negi, the learned Brief Holder for the State and Mr. Ajay Joshi, the learned counsel for the respondent no.2.

(3.) The applicant-accused, Mohan Giri, is present in-person before this Court. He is identified by Mr. Deep Prakah Bhatt, Advocate.