MOHD. NAJIM MANSOORI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused Mohd. Najim Mansoori has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the charge-sheet, cognizance/ summoning order dtd. 30/7/2021 and the entire proceedings of Sessions Trial No.112 of 2021,'State vs. Mohd. Najim Mansoori', pending before the FTSC/ Additional District and Sessions Judge, Udham Singh Nagar.

(2.) Subsequent to submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order against the present applicant under Ss. 376, 504 and 506 of IPC. The said case was committed to the Court of Session.

(3.) Heard Mr. Vikas Kumar Guglani, learned counsel for the applicant, Mr. V.S. Rathore, learned AGA for the State and Mr. B.S. Koranga, learned counsel for the respondent no.2/informant/victim.