SAURABH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an Application under Ses. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.3781 of 2020, pending before the Court of Chief Judicial Magistrate, District Dehradun under Ss. 406 and 411 of the Indian Penal Code, 1860.

(2.) Heard Mr. Prem Kaushal, learned counsel for the applicant, Mr. Lalit Miglani, learned A.G.A for the State and Mr. Mahesh Chandra, learned counsel for the respondent no. 2-informant/victim.

(3.) The applicant, namely, Saurabh, is present in-person before this Court and he is identified by Mr. Prem Kaushal, Advocate.