MANOJ PRABHAKAR Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) The instant miscellaneous petition under section 482 of the Code of Criminal Procedure (hereinafter in short `Code') has been filed for quashing the charge-sheet no. 16-A of 2001 filed before A.C. J.M., Haldwani, Nainital relating to F.I.R. no. 1444 of 1999, under sections 406,420, 471 I.P.C.

(2.) HEARD Sri Rakesh Diwedi, learned counsel for the petitioner and Sri U.K. Uniyal, learned Govt. Advocate.

(3.) COMPLAINANT thus alleged that the petitioner and co-accused named therein have cheated him and dishon­estly misappropriated his money amounting to Rs. 35,000.00 by de­ceitful means. A case was registered and on completion of the investigation charge-sheet 16-A in question, Annexure P 5A dated 18.07.2001 was submitted and the same came to be filed before A.C.J.M., Haldwani on 13.08.2001.