MAMCHAND AND THREE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.553 of 2017, "State vs. Mamchand and Others", pending before the Court of Ist Judicial Magistrate, Roorkee, District Haridwar.

(2.) Subsequent to the submission of the charge-sheet, learned Trial Court took the cognizance and passed the summoning order against the present applicants-accused persons for the offence punishable under Ss. 406, 420, 389, 504 and 506 of the Indian Penal Code, 1860.

(3.) Heard Mr. Tapan Singh, learned counsel for the applicants-accused persons, Mr. S.T. Bhardwaj, learned Deputy Advocate General assisted by Mrs. Shivangi Gangwar, learned Brief for the State and Mrs. Neetu Singh, learned counsel for the respondent no.2/informant/victim.