SACHIN KUMAR 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 Special Sessions Trial No.233 of 2019, "State vs. Sachin Kumar and Others", pending before the court of Special Sessions Judge, Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, learned Trial Court took the cognizance and passed the summoning order against the present applicants for the offence under Ss. 324, 504, 506 IPC and Sec. 3(1)(r) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Heard Km. Meenu, learned counsel for the applicants and Mr. Mohit Kumar, learned counsel for the respondent nos.2 and 3 through Video Conferencing and Mr. Pramod Tiwari, learned Brief Holder for the State.