(1.) The present Application under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant ' accused Mohd. Javed to quash the entire proceedings of Criminal Case No. 816 of 2024, 'State vs. Mahesh Kumar and Another', pending before the court of Chief Judicial Magistrate, Pithoragarh under Ss. 420, 406 and Sec. 120 B of the Indian Penal Code, 1860.
(2.) The applicant is in judicial custody.
(3.) Heard Mrs. Prabha Naithani, learned counsel for the applicant, Mr. S.C. Dumka, learned AGA with Mr. Rakesh Negi, learned Brief Holder for the State and Mr. Gaurav Pawar, learned counsel for the respondent no. 2.