RAM GIRISH PRASAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the charge-sheet, summoning order dtd. 10/4/2018, passed by the learned Judicial Magistrate-II, Dehradun in Criminal Case No.1891 of 2018, "State vs. Ram Girish and Another", and also to quash the entire proceedings of the said criminal case, pending in the court of First Additional Chief Judicial Magistrate, Dehradun relating to the offence punishable under Sec. 420 of IPC and Sec. 65/66 of the Information Technology Act, 2002, or dispose of the present application in the light of the judgment rendered in Aman Preet Singh vs. C.B.I. through Director.

(2.) Heard Mr. Karan Anand, the learned counsel appearing for the applicant and Mr. Pratiroop Pandey, the learned AGA appearing for the State through video conferencing.

(3.) During the arguments, the learned counsel appearing for the applicant submitted that this case may be disposed of with the direction to the concerned Magistrate to follow the judgment dtd. 2/9/2021, passed by the Hon'ble Supreme Court in Criminal Appeal No.929 of 2021, "Aman Preet Singh vs. C.B.I. through Director".