ANIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant ' accused Anil Kumar has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet, cognizance/summoning order and the entire proceedings of Criminal Case No.616 of 2021, 'State vs. Satya Devi and Another', pending before the court of Ist Judicial Magistrate, Dehradun.

(2.) After completion of the investigation, the charge-sheet was filed. The learned trial court took the cognizance and passed the impugned summoning order under Ss. 420, 406, 504 and 506 of IPC against the present applicant ' accused.

(3.) Heard Mr. Pawan Mishra, learned counsel for the applicant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.