ASGAR ALI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants - accused persons have 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. 9/12/2016 and the entire proceedings of Criminal Case No.4836 of 2016, 'State vs. Asgar Ali and Others', pending before the IInd Additional Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order against the applicants for the offence under Ss. 147, 148, 149, 323, 504 and 506 of IPC.

(3.) Heard Mr. Bhuwan Bhatt, learned counsel for the applicants, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Hemant Pant, learned counsel for the respondent no.2/informant/victim.