ABDUL MONISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge sheet dtd. 3/11/2021, cognizance and summoning order dtd. 23/2/2022 and the entire proceedings of Criminal Case No.557 of 2022 (FIR No.163 of 2021), "State vs. Abdul Monish", pending before the learned Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) Heard Mr. Lalit Sharma, learned counsel for the applicants, Mr. Lalit Miglani, AGA with Ms. Sonika Khulbe, Brief Holder for the State and Mr. Azmeen, learned counsel for the private respondent no.2.

(3.) Smt. Robia Khatoon, the respondent no.2 and informant/victim is present in person before the Court. She is identified by Mr. Azmeen, Advocate. All the three applicants, namely, Abdul Monish, Akeel Ahmed and Smt. Reshma are present in person before the Court and they are identified by Mr. Lalit Sharma, Advocate.