SEEMA PALIWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants-accused persons, namely, Smt. Seema Paliwal and Ritesh Paliwal have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 2064 of 2020 (Old No. 4864 of 2013), "State of Uttarakhand vs. Ritesh Paliwal and Another", pending before the Court of Judicial Magistrate/Ist Additional Civil Judge (Junior Division), Haridwar.

(2.) After completion of the investigation, charge-sheet was filed. Learned Trial Court took the cognizance and passed summoning order against the applicants-accused persons for the offence under Sec. 380 of the Indian Penal Code, 1860.

(3.) Heard Mr. Nagesh Agarwal, learned counsel for the applicants, Mr. T.C. Agarwal, learned Deputy Advocate General for the State and Mr. Bhupendra Singh Bisht, learned counsel for respondent no. 2.