JAYPAL 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. 517 of 2022, 'State vs. Jaypal and Others', pending before the Court of the Judicial Magistrate Jaspur, District Udham Singh Nagar.

(2.) After completion of the investigation, the charge-sheet was filed. The learned trial Court took cognizance and passed the summoning order under Ss. 147, 148, 323, 504 and 506 of IPC against the applicants ' accused, namely, Jaypal, Bharat Singh @ Bhartu, Raju, Anuj and Surendra.

(3.) Heard Mr. Shobhit Batra, the learned counsel for the applicants-accused persons, Mr. A.K. Sah, the learned Deputy Advocate General for the State and Mr. Ajeet Kumar Yadav, the learned counsel for the respondent nos. 2 to 4.