MAHANT BALWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application, under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the applicant - accused Mahant Balwant Singh with the following reliefs:-

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

(3.) Heard Mr. Vaibhav Singh Chauhan, the learned counsel for the applicant and Mr. S.T. Bharadwaj, the learned Deputy Advocate General for the State.