GULFAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the charge sheet and the cognizance order dated 16.03.2010 passed by 1st Additional Chief Judicial Magistrate, Haridwar in Criminal Case No. 229 of 2010, State vs. Shamshad and others, under Sections 147, 148, 149, 436, 427, 457 and 380 of IPC.

(2.) INFORMANT (respondent no. 2 herein) lodged a first information report on 12.07.2009 at PS Ranipur, District Haridwar, for the offences punishable under Sections 147, 148, 149, 436, 427, 336, 457 and 380 of IPC against about 150 unknown persons. After the investigation, a charge -sheet was submitted against the accused persons including the applicants for the offences punishable under Sections 147, 148, 149, 436, 427, 457 and 380 IPC. Cognizance was taken on the said charge -sheet and the accused persons were summoned to face the trial by learned 1st Additional Chief Judicial Magistrate, Haridwar. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) AT the very outset, learned counsel for the applicants did not press the application under section 482 Cr.P.C. The same is, therefore, dismissed as 'not pressed'.