BAHADUR SINGH 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.1265 of 2021 (Old No. 10746 of 2021), "State Vs. Bahadur Singh", pending before the Court of Judicial Magistrate/ IIIrd Additional Civil Judge (Senior Division) Haridwar under Ss. 498-A and 506 of the Indian Penal Code, 1860.

(2.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant, Mrs. Manisha Rana Singh, learned A.G.A with Mr. Balvinder Thind, learned Brief Holder for the State and Mr. Pranav Singh, learned counsel for the respondent no. 2-informant/victim.

(3.) The applicant - Bahadur Singh is present through video conferencing. He is identified by Mr. Vaibhav Singh Chauhan, Advocate.