VIMAL SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 972 of 2021, 'State vs. Vimal Singh Bisht', pending before the court of Chief Judicial Magistrate, Nainital.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order under Ss. 279 and 338 of IPC against the present applicant-accused.

(3.) Heard Ms. Snigdha Tiwari, the learned counsel for the applicant, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Abhijay Negi, the learned counsel for the private respondent nos. 2 and 3.