MUKESH 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, 1973, to quash the impugned charge-sheet dtd. 2/1/2020, cognizance/summoning order dtd. 21/1/2020 and the entire proceedings of Criminal Case No.616 of 2020, "State vs. Mukesh and Others", pending before the Judicial Magistrate/First Additional Civil Judge (Junior Division), Kashipur, District Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order on 2/1/2020 under Ss. 323, 452, 504 and 506 of IPC against the applicants-accused persons.

(3.) Heard Mr. R.P. Nautiyal, the learned Senior Advocate assisted by Ms. Garima Thapa, the learned counsel for the applicants, Mr. Lalit Miglani, the learned A.G.A. for the State/respondent no.1 and Mr. Pawan Kumar Nath, the learned counsel for the respondent no.2/informant/victim.