SAJID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure to quash the impugned charge-sheet dtd. 8/3/2022, cognizance/ summoning order dtd. 18/5/2022 and the entire proceedings of Special Sessions Trial No.346 of 2022, 'State Vs. Sajid and Others, pending before the Special Sessions Judge, Udham Singh Nagar.

(2.) After completion the investigation, charge-sheet was filed. The learned trial court took cognizance and passed the impugned summoning order against the applicants for the offence under Ss. 323, 325, 504, 506 of IPC and Sec. 3(i)(r) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard Mr. D.C.S. Rawat, the learned counsel for the applicants, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Maneesh Bisht, the learned counsel for the private respondent nos.3 and 4.