ARJUN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.5001 of 2022, "State vs. Arjun Singh Bisht", pending before the Court of IInd Judicial Magistrate/IInd Additional Civil Judge (Junior Division), Haldwani, District Nainital.

(2.) Charge-sheet was filed after completion of investigation. Learned Trial Court took the cognizance and passed the summoning order against the applicant-accused for the offence under Ss. 323, 504, 506 and Sec. 452 of the Indian Penal Code, 1860.

(3.) Heard Mr. K.K. Harbola, learned counsel for the applicant, Mr. Pankaj Joshi, learned Brief Holder for the State and Mr. Abhishek Joshi, learned counsel for the respondent no. 2.