VIJAYPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.649 of 2020, 'State vs. Vijaypal alias Bija', pending before the court of Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order under Ss. 353 and 506 of IPC against the present applicant ' accused.

(3.) Heard Mr. Ashutosh Thakral, learned counsel for the applicant, Mr. A.K. Shah, learned Deputy Advocate General for the State and Mr. Aakib Ahmed, learned counsel for the respondent no.2/informant/victim.