NAVDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons, namely, Navdeep Singh alias Nubdeep Singh and Gurbaj Singh have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge sheet dtd. 7/12/2013, cognizance order dtd. 23/5/2015 and the entire proceedings of Criminal Case No. 5106 of 2014, "State vs. Navdeep Singh and Another", pending before the Court of Judicial Magistrate/Civil Judge (Junior Division), Udham Singh Nagar.

(2.) After completion of the investigation, the charge sheet was filed. The learned Magistrate took the cognizance under Ss. 379 and 420 of IPC against the applicants-accused persons and passed the summoning order on 23/5/2015.

(3.) Heard Mr. Harshpal Sekhon, the learned counsel for the applicants, Mr. T.C. Aggarwal, the learned Deputy Advocate General for the State and Mr. Shailabh Pandey, the learned counsel for the respondent no. 2.