GANESH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge sheet dtd. 19/11/2021, cognizance/summoning order dtd. 22/1/2022 and all the proceedings of Criminal Case No.151 of 2022 (Case Crime No.73 of 2021), "State vs. Ganesh Singh Bhandari and others", pending before the Court of Judicial Magistrate, Tanakpur, District Champawat.

(2.) Subsequent to the submission of the charge sheet, the learned Trial Court took cognizance and passed the impugned summoning order against the applicants-accused persons under Ss. 323, 452, 504 and 506 of IPC.

(3.) Heard Mr. K.S. Bora, the learned counsel for the applicants, Mr. Lalit Miglani, AGA with Ms. Sonika Khulbe, Brief Holder for the State and Ms. Meenu, the learned counsel for the private respondent nos.2, 3 and 4.