HARSHIT SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the applicant-accused Harshit Sharma to quash the charge-sheet dtd. 30/12/2019 and the entire proceedings of Criminal Case No.6549 of 2021, 'State of Uttarakhand Vs. Vijendra Singh and Others', pending before the Court of IInd Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, learned Trial Court took the cognizance against the applicant and co-accused under Ss. 323, 504 and Sec. 506 of the Indian Penal Code, 1860.

(3.) Today, before the National Lok Adalat, the applicant-accused Harshit Sharma is present in-person. He is identified by Mr. Suhail Ahmed Siddiqui, Advocate. Informant-injured Vikas Mohan-respondent no.2 is present in-person along with Mr. Ghanshyam Joshi, Advocate.