KRISHNA 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 proceeding of Criminal Case No.5353 of 2021, 'State vs. Krishna', pending before the Additional Chief Judicial Magistrate (Railway), Haldwani, District Nainital.

(2.) According to the First Information Report dtd. 17/7/2021, the informant was travelling by train with his sister on 15/7/2021. During that trip, his jewelry was stolen. During the investigation, some of the stolen jewelry was recovered from the possession of the present applicant.

(3.) After completion of the investigation, the trial court took the cognizance and passed the summoning order under Ss. 380 and 411 of IPC against the present applicant.