HARJINDER SINGH 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 charge-sheet dtd. 12/8/2019, cognizance/summoning order dtd. 13/8/2021 and the entire proceedings of the Criminal Case No. 304 of 2021, 'State vs. Harjinder Singh and another', pending before the Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) Subsequent to submission of charge-sheet, the trial court took the cognizance and passed the impugned summoning order against the applicant no. 1- Harjinder Singh for the offence under Ss. 323, 452, 504 and 506 of IPC and under Ss. 323, 504 and 506 of I.P.C. against the applicant no. 2- Smt. Nanki Kaur .

(3.) Heard Mr. Kaushal Sah Jagati, the learned counsel for the applicants, Mr. S.S. Adhikari, the learned Deputy Advocate General for the State and Mr. Yogesh Upadhyay, the learned counsel for the private respondent nos.2 to 4.