ANIRUDHA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner lodged an FIR on 23/10/2015, at Police Station Mallital, District Nainital, under Ss. 341, 323 and 506 of IPC. Based on which, Case Crime No. 57 of 2015 was lodged. It appears that the police, after investigation, submitted charge sheet and proceedings of the Criminal Case No. 18 of 2016, State vs. Amardeep Mann and Others were instituted, in the court of Chief Judicial Magistrate Nainital (for short, "the case"). In the case, applications under Sec. 311 of the Code of Criminal Procedure, 1973 (for short, "the Code") were filed, which were rejected. The history of these applications is as hereunder:-

(2.) Initially, the petitioner sought quashing of the order dtd. 4/12/2021, passed in the case, but subsequently by way of amendment, the petitioner has also sought quashing of the order dtd. 15/1/2020, and order dtd. 18/2/2020, passed in Criminal Revision No.21 of 2020, State vs. Amardeep Mann and Others by the court of Additional Sessions Judge, Nainital.

(3.) Heard learned counsel for the parties and perused the record.