GURMEET SINGH 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.5690 of 2019, "State vs. Gurmeet Singh", pending before the court of IInd Additional Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the learned Trial Court took the cognizance and passed the summoning order against the present applicant for the offence under Ss. 323, 325, 504 and 506 IPC.

(3.) Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant & Mr. Pranav Singh, learned counsel for the respondent no.2/informant/victim through Video Conferencing and Mr. Siddhartha Bisht, learned Brief Holder for the State.