KARAN BHALLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) An F.I.R. was lodged by respondent No. 2 on 28/6/2014 against the applicants, under Ss. 324, 323, 504 and 506 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 2/6/2015 under the aforesaid Ss. against the applicants. Learned Chief Judicial Magistrate, District Dehradun took cognizance against the applicants under the aforesaid Sec. vide order dtd. 5/12/2015.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the proceedings of Criminal Case No. 61 of 2023 (Old No. 4012 of 2015), pending in the court of learned Civil Judge/Judicial Magistrate, Mussoorie, District Dehradun.