AFROZ PARVEEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present application / petition under Section 482 of Cr.P.C., seek to quash the chargesheet dated 31.03.2014 as well as cognizance order dated 19.05.2014, as also the proceedings of criminal case no. 588 of 2014, under Sections 420, 467, 468, 471, 120B, 504, 506 IPC, pending in the court of Chief Judicial Magistrate, Dehradun.

(2.) AN FIR was lodged by respondent no. 3 against three named accused, i.e., applicants, for the offences punishable under Sections 120B, 420, 467, 468, 471, 504, 506 IPC on 03.01.2013. The contents of FIR will be dealt with in the subsequent paragraphs of this judgment.

(3.) IT is the submission of learned counsel for the applicants that even if contents of FIR be presumed to be true, no offence, even prima facie, is made out against the applicants. The submission of learned counsel for respondent no. 3, on the other hand, is that the intention of the applicants has to be seen when they committed the alleged act and, therefore, offences punishable under Sections 120B, 420, 467, 468, 471, 504, 506 IPC are, prima facie, made out against the applicants.