KAMLESH PATEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these applications under Section 482 Cr.P.C. arise out of same first information report and the same 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 07.06.2010 as well as the entire proceedings of Criminal Case No. 93 of 2010, captioned as State vs. Deepak Verma and others, under Section 406 of IPC, pending in the Court of Civil Judge (J.D.)/ Judicial Magistrate 1st Class, Kirti Nagar, District -Tehri Garhwal.

(3.) RESPONDENT no. 2, the Branch Manager of Punjab National Bank, Deoprayag, District Tehri Garhwal lodged a first information report against eight named accused persons including the present applicants for the offences punishable under Sections 406 and 402 IPC. After the investigation, a charge -sheet was submitted against six accused persons. Cognizance was taken by the learned Magistrate on the said charge -sheet. The applicants were summoned to face the trial for the selfsame offences. Aggrieved against the same, present applications under Section 482 Cr.P.C. were filed.