MEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-accused has invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure to quash the charge-sheet dtd. 25/3/2021, cognizance/ summoning order dtd. 17/8/2021 and the entire proceedings of Criminal Case No.936 of 2021, 'State Vs. Meena alias Meenu', pending before the court of 2nd Judicial Magistrate, Haridwar.

(2.) Subsequent to the submission of the charge-sheet, the trial court took cognizance and passed the impugned summoning order against the present applicant for the offence under Sec. 420 of IPC.

(3.) Heard Mr. Shashi Kant Shandilya, the learned counsel for the applicant, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Vaibhav Singh Chauhan, the learned counsel for the private respondent no.2.