HARI RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application, under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the applicant - accused Hari Ram with the following reliefs:-

(2.) After submission of the charge sheet, the trial court took cognizance and passed a summoning order under Ss. 420, 120B of IPC against the present applicant-accused.

(3.) Heard Mr. Karan Anand, the learned counsel for the applicant and Mr. Atul Kumar Sah, the learned Deputy Advocate General assisted by Mrs. Mamta Joshi, the learned Brief Holder for the State.