ASHUTOSH PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.4663 of 2021, 'State vs. Jainual and Another', pending before the IInd Judicial Magistrate, Dehradun.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took cognizance and passed the summoning order under Ss. 420, 120B of IPC and Sec. 66D of the Information Technology Act, 2000 against the present applicant.

(3.) Heard Mr. B.S. Negi, learned counsel for the applicant, Mr. Pramod Tiwari, learned Brief Holder for the State and Mr. Prabhakar Joshi, learned counsel for the respondent no.2/informant/victim.