SAURABH KASHYAP Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Mr. Vipul Sharma, Advocate, present for the applicant. Mr. R.K. Shah, Deputy Advocate General, present for the State.

(2.) Mr. Deep Joshi, Advocate, present for the respondent No. 2.

(3.) The first information report has been lodged by the respondent No. 2 against the present applicant, which has been registered as FIR No. 01 of 2015, under Ss. 420 of IPC, at Police Station Lalkuan, District, Nainital After investigation, the police submitted charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance against the applicant and issued summons for facing trial.