DEBARSHI BANDYOPADHYAY 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. 1077 of 2020, 'State vs. Debarshi Bandyopadhyay and another', pending before the Court of Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to submission of charge-sheet, the trial court took cognizance and passed the summoning order under Ss. 420, 406, 120B of IPC against the present applicants-accused persons.

(3.) Heard Mr. Ramandeep Singh, learned counsel for the applicants, Mr. S.T. Bhardwaj, learned Deputy Advocate General and Mr. Ram Prasad, learned counsel for the respondent no. 2.