SARAS TOMAR 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.500 of 2021, "State Vs. Saras Tomar", pending before the Court of Additional Chief Judicial Magistrate/Senior Civil Judge, Laksar, District Haridwar under Ss. 323, 504, 506 and 498-A of the Indian Penal Code, 1860.

(2.) Heard Mr. Vikas Kumar Guglani, 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. B.S. Koranga, learned counsel for the respondent no. 2-informant/victim.

(3.) Subsequent to submission of charge-sheet the learned Trial Court took the cognizance and passed the summoning order against the present applicant for the offence punishable under Ss. 323, 504, 506 and 498-A of the Indian Penal Code, 1860.