MAHESH CHANDRA LOHANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seeks to quash the charge-sheet (annexure 5), summoning order dated 09.11.2010 (annexure 6) as well as the entire proceedings of Criminal Case No. 3263 of 2010, captioned as State vs. Mahesh Chandra Lohani, under Sections 420 and 406 IPC.

(2.) Informant (respondent no. 2 herein) lodged a first information report against the accused (applicant herein) on 03.10.2010 at PS Haldwani, which was registered as case crime no. 463 of 2010, under Sections 420 and 406 IPC. After the investigation, a charge-sheet was submitted against the accused-applicant for the selfsame offences. Cognizance was taken on the charge-sheet and the accused was summoned to face the trial for the offences complained of against him. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) On 03.02.2011, this Court passed an order to the following effect: