SHASHANK PRIYANK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.1814 of 2017, 'State vs. Shashank Priyank Kumar', pending before the court of Chief Judicial Magistrate, Haridwar for the offence under Sec. 420 and Sec. 201 of IPC.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order under Sec. 420 and Sec. 201 of IPC against the present applicant ' accused.

(3.) Heard Mr. Shariq Khurshid, learned counsel for the applicant, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Gaurav Singh, learned counsel for the respondent no.2/informant/victim.