ANUJ KUMAR 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. 530 of 2016, 'State vs. Satyendra Hindwal and others', pending before the Court of Judicial Magistrate, Uttarkashi, for the offence under Ss. 420, 120B and 506 of IPC.

(2.) Heard Mr. Akshay Latwal, learned counsel for the applicant, Mr. S.S. Adhikari, learned Deputy Advocate General and Mr. Siddharth Bankoti, learned counsel for the respondent no. 2.

(3.) The applicant, Anuj Kumar Alias Chauhan and the respondent no. 2, Ranveer Singh Rajwar, informant/victim, are present in person before the Court. The applicant is identified by Mr. Akshay Latwal, Advocate and the respondent no. 2 is identified by Mr. Siddharth Bankoti, Advocate.