MAHESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Admit.

(3.) By means of present application, filed under Sec. 482 of Cr.P.C., applicant-Mahesh Chandra seeks quashing of the charge-sheet dtd. 29/8/2020, cognizance order 21/12/2020 and order dtd. 6/1/2021 passed by learned Additional Chief Judicial Magistrate, Ramnagar, District Nainital in Criminal Case No.367 of 2020, State Vs. Kamran and Others, under Sec. 307 read with Sec. 34 IPC and Sec. 120-B IPC.