SHYAM BABU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-accused Shyam Babu @ Shyam Kumar Yadav has invoked the inherent jurisdiction under Ses. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 2025 of 2017, "State Vs. Shyam Babu @ Shyam Kumar Yadav", pending before the Court of IInd Additional Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to submission of charge-sheet, learned Trial Court took the cognizance and passed the summoning order dtd. 28/5/2017 against the present applicant for the offence punishable under Ss. 354Kha, 323, 504 and 506 IPC.

(3.) Heard Mr. Rajat Mittal, learned counsel for the applicant, Mrs. Manisha Rana Singh, learned A.G.A. for the State and Mr. Kamlesh Tiwari, learned counsel for the respondent no. 2.