MUKKRAM KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 652 of 2016, 'State of Uttarakhand vs. Mukkaram and others', pending before the Court of IInd Judicial Magistrate, Udham Singh Nagar.

(2.) After completion of the investigation, the Investigating Officer had filed a charge-sheet. The learned trial court took the cognizance and passed the summoning order against the applicants-accused persons as well as against Israr Khan for the offence under Ss. 147, 452, 323, 354, 504 and 506 of IPC.

(3.) Heard Mr. Mani Kumar, learned counsel for the applicants, Mr. Pramod Tiwari, learned Brief Holder for the State/respondent no.1 and Mr. Kishore Rai, learned counsel for the respondent nos. 2, 3 and 4.