ANKIT MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused persons, namely, Ankit Mishra and Ayush Pandey have 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. 9/11/2021 and the entire proceedings of Criminal Case No.264 of 2021, 'State vs. Rakesh Pandey and two Others', pending before the Judicial Magistrate, Didihaat, District Pithoragarh.

(2.) Subsequent to submission of the charge-sheet, the learned trial court took the cognizance and passed the impugned summoning order against the present applicants for the offence under Ss. 420 and 120B of IPC.

(3.) Both the applicants, namely, Ankit Mishra and Ayush Pandey are present in-person before this Court and they are identified by Mr. A.M. Saklani, Advocate.