VIKAS KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet, cognizance/ summoning order dtd. 26/2/2018 and the entire proceedings of Criminal Case No.141 of 2018, "State vs. Vikas", pending before the court of Judicial Magistrate/Ist Additional Civil Judge (Senior Division), District Haridwar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order against the applicant under Ss. 279, 337 and 338 of IPC.

(3.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant, Mr. S.S. Adhikari, learned Deputy Advocate General for the State and Mr. Manvendra Singh, learned counsel for the respondent no.2.