NALINI PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these applications under Section 482 Cr.P.C. arise out of same first information report and one charge -sheet, therefore, they are being decided by this common judgment and order for the sake of brevity.

(2.) THE applicants, by means of present petition moved under Section 482 Cr. P.C., seek to quash the charge -sheet dated 08.11.2008, summoning order dated 22.11.2010 as well as the entire proceedings of Criminal Case No. 486 of 2010, State vs. Sanjay Sah and others, under Sections 147, 341, 504, 506, 186 IPC, Section 7 of the Criminal Law Amendment Act and Section 3 of the Prevention of Damages to Public Property Act, pending in the Court of Chief Judicial Magistrate, Almora.

(3.) A first information report was lodged by respondent no. 2 SI Laxman Singh of PS Almora against nine named and 50 -60 unnamed persons on 20.08.2008 at PS Almora for the offences punishable under Sections 147, 341, 504, 506, 186 IPC, Section 7 of the Criminal Law Amendment Act and Section 3 of the Prevention of Damages to Public Property Act. After the investigation, a charge -sheet was submitted against the accused persons including the applicants for the self -same offences. Cognizance was taken on the said charge -sheet and the accused persons were summoned to face the trial. Aggrieved against their summoning, present applications under Section 482 Cr.P.C. were filed by the applicants.