HIMANSHU POKHRIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this present C-482 application, the applicant has prayed for quashing of entire proceeding of Criminal Case No.3338 of 2012, State vs. Himanshu, pending in the Court of Additional Chief Judicial Magistrate (Ist), Dehradun, relating to offences punishable u/s 384, 385 and 120-B of I.P.C.

(2.) ACCORDING to the learned counsel for the applicant, the first information report for the alleged cause of action, which took place on 27.6.2006, was lodged on 24.4.2007. On 19.9.2012, the charge sheet in respect of offences punishable u/s 384, 385 and 120-B IPC was submitted before the Court and on the same day, the Court took cognizance against the applicant.

(3.) IN the case at hand, since the offence, under section 384, 385 and 120-B IPC, is punishable by imprisonment for a term of three years, the period of limitation for the purpose of taking of cognizance would be, in terms of Section 468(2)(c) Cr.P.C, three years, and prima facie it appears that before taking cognizance, the court below did not condone the delay in the matter by invoking section 473 of Cr.P.C. and no order for condonation of delay has been passed in taking cognizance.