ARJUN SINGH 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 proceedings of Criminal Case No.1069 of 2018, "State vs. Ranveer Singh and three Others", pending before the court of Judicial Magistrate/ Ist Additional Civil Judge (Junior Division), Haridwar, for the offence under Ss. 452, 323, 504, 506 and 420 of IPC.

(2.) Heard Mr. Pankaj Kumar Sharma, learned counsel for the applicants, Mr. A.K. Shah, learned Deputy Advocate General for the State and Mr. V.S. Chauhan, learned counsel for the respondent no.2/informant/victim.

(3.) All the applicants, namely, Arjun Singh, Ranveer Singh, Kanhaiya and Janu alias Ravi, are present in-person before this Court and they are identified by Mr. Pankaj Kumar Sharma, Advocate.