SHAKIL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet dtd. 31/5/2021 and the entire proceedings of the Criminal Case No.5625 of 2021, 'State of Uttarakhand vs. Shakil and Others', pending before the court of Ist Judicial Magistrate, Udham Singh Nagar at Rudrapur.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took the cognizance and passed the summoning order dtd. 18/11/2021 against the applicants for the offence under Ss. 384 and 417 of IPC.

(3.) Heard Mr. Mani Kumar, the learned counsel for the applicants, Mr. Subhash Tyagi Bhardwaj, the learned Deputy Advocate General for the State/respondent no.1 and Mr. Kishore Rai, the learned counsel for the respondent no.2/informant/victim.