UTASV ANAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant ' accused has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the chalani report dtd. 5/9/2017, cognizance/summoning order dtd. 9/5/2018 and the entire proceedings of Case No.37 of 2018, 'State vs. Utasv Anand', under Ss. 354, 452, 504, 506 and 323 of IPC pending before the Juvenile Justice Board/ Ist Judicial Magistrate, Haridwar.

(2.) The applicant ' accused Utasv Anand alias Mukul is present in-person and he is identified by Ms. Prabha Naithani, Advocate.

(3.) The respondent no.2, the informant/victim is present in-person and she is identified by Mr. Shariq Khurshid, Advocate.