GURMEET SINGH @ GURJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Narendra Bali, Advocate, present for the applicants.

(2.) MR . V.K. Gemini, learned Deputy Advocate General, present for the State/respondent no.1.

(3.) AN F.I.R. was lodged against the applicants on 27.06.2014, under Case Crime No.446 of 2014, for the offence under Section 306 of I.P.C. at Police Station Kotwali Haridwar, District Haridwar. After investigation charge sheet was filed, consequently, cognizance has been taken in the matter and the applicants have been summoned for facing the trial. Hence, the applicants have filed this application under Section 482 Cr.P.C. invoking the inherent jurisdiction of this Court.