NETRAPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.409 of 2021, 'State vs. Netrapal Singh and Others', pending before the court of Judicial Magistrate, Tanakpur, District Champawat, for the offence under Ss. 392 and 506 of IPC.

(2.) Heard Mr. Abhishek Verma, learned counsel for the applicants, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Mehboob Rahi, learned counsel for the private respondent/informant.

(3.) The applicants ' accused persons Netrapal Singh and Ashish Kumar are present in-person before this Court and they are identified by Mr. Abhishek Verma, Advocate.