RAO TAIMUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these applications under Section 482 of Cr.P.C. have arisen out of same summoning order, therefore, they are being decided of by this common judgment and order, for the sake of brevity.

(2.) THE applicants, by means of present applications / petitions under Section 482 of Cr.P.C., seek to quash the summoning order dated 22.07.2010 as well as the charge -sheet, as also the proceedings of criminal case no. 2959 of 2010, State vs Asgar and another, under Sections 420, 504, 506, 120B of IPC (arising out of case crime no. 220 of 2010), relating to police station, Kotwali, Roorkee, pending in the Court of Judicial Magistrate, Roorkee, District Haridwar.

(3.) INFORMANT (respondent no. 2 herein) lodged an FIR against the accused -applicants on 24.04.2010, at police station, Roorkee, which was registered as case crime no. 220 of 2010, under Sections 420, 504, 506, 120B of IPC. After the investigation of the case, a charge -sheet was submitted against the accused persons for the selfsame offences. Cognizance was taken on said charge -sheet and accused -applicants were summoned to face the trial for the offences complained of against them. Aggrieved against the same, present applications under Section 482 of Cr.P.C. were filed by the applicants.