HARJINDER KAUR 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. 797 of 2022, "State of Uttarakhand vs. Balvinder Singh and Others", pending before the Court of Judicial Magistrate/ Additional Civil Judge, Bazpur, District 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 applicants-accused persons for the offence under Ss. 452, 323, 504 and 506 IPC.

(3.) Mrs. Harjinder Kaur, applicant no.1 -accused is present in-person through video conferencing and she is identified by Mr. V.K. Guglani, Advocate.