NARESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-accused, namely, Naresh Sharma, has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 190 of 2022, 'State vs. Naresh Sharma', pending before the court of Additional Chief Judicial Magistrate, Rishikesh, District Dehradun or decide the present matter in the terms of judgment of the Hon'ble Supreme Court in Aman Preet Singh vs. C.B.I through Director.

(2.) Subsequent to the submission of charge-sheet, the trial court took cognizance and passed the summoning order under Ss. 354 and 354A of I.P.C. against the present applicant-accused.

(3.) Heard Mr. Karan Anand, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.