GURMEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.887 of 2019, 'State vs. Gurmeet Singh and Others', pending before the court of Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took the cognizance and passed the summoning order under Ss. 336 and 323 of IPC against the present applicants along with a co-accused.

(3.) Heard Mr. S.K. Mandal, learned counsel for the applicants, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Bhupendra Koranga, learned counsel for the respondent no.2/informant/victim.