SANJEEV MEHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present applicant-accused, namely, Sanjeev Mehra has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 774 of 2006, "State vs. Sanjeev Mehra and Another", pending before the Court of Additional Chief Judicial Magistrate/ IInd Additional Civil Judge (Senior Division), Haridwar.

(2.) Subsequent to the submission of the charge sheet, the trial court took the cognizance and passed the summoning order under Ss. 406, 420, 467, 468, 471, 120B and 34 of IPC against the present applicant - accused.

(3.) Heard Mr. Vivek Shukla, the learned counsel for the applicant, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Ram Niwas Singh Rana, the learned counsel for the private respondent no.2.