JISHAN ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-accused, Jishan Alam, has 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.5279 of 2021, 'State vs. Jishan Alam', pending before the court of Chief Judicial Magistrate, Haridwar.

(2.) After completion of the investigation, the charge-sheet was filed under Sec. 295A of IPC. The learned trial court took the cognizance and passed the summoning order under Sec. 295A of IPC against the present applicant.

(3.) According to the First Information Report, on 4/11/2020, the present applicant had made a statement with the intention of causing communal violence and disputes between two communities.