BEER SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant " accused Beer Singh Rawat has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet No.168A of 2014, cognizance/ summoning order dtd. 7/11/2017 and entire proceedings of Criminal Case No.824 of 2017 (Case Crime No.126 of 2013, Police Station Sahaspur, District Dehradun), "State vs. Beer Singh", pending before the Ist Judicial Magistrate, Vikas Nagar, District Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order dtd. 7/11/2017 under Ss. 417, 420 and 120B of IPC against the present applicant " accused Beer Singh Rawat.

(3.) The applicant " accused Raj Kumar has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet No.168 of 2014, cognizance/ summoning order dtd. 27/1/2015 and the entire proceedings of the Criminal Case No.63 of 2015 (Case Crime No.126 of 2013, Police Station Sahaspur, District Dehradun), "State vs. Raj Kumar", pending before the Judicial Magistrate, Vikas Nagar, District Dehradun.