ANWAR Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard on Restoration Application MCRC No. 228 of 2013.

(2.) Also heard on Criminal Misc. Application (C-482) No. 330 of 2009.

(3.) The applicant, by means of present application / petition under Section 482 of Cr.P.C., seeks to quash the charge-sheet dated 24.05.2008 and cognizance order dated 20.06.2008, as also the entire proceedings of criminal case no. 1220 of 2008 (new no. 55 of 2008), State vs Anwar, under Sections 211 and 506 of IPC, pending in the court of Chief Judicial Magistrate, Tehri Garhwal.