JONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants - accused persons, namely, Jonu alias Vishal and Akash have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet, cognizance/ summoning order dtd. 24/12/2021 and the entire proceedings of Criminal Case No.630 of 2021, "State vs. Akash and Another", 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 impugned summoning order against the present applicants under Ss. 356, 379 and 411 of IPC.

(3.) Heard Mr. Yogesh Kumar Sharma, learned counsel for the applicants, Mr. V.K. Gemini, learned Deputy Advocate General for the State and Mr. Sandeep Tiwari, learned counsel for the respondent no.2/informant/victim.