ROHIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed by the applicant to direct the learned Judicial Magistrate / Ist Additional Civil Judge, Haridwar to conclude the proceedings of Criminal Case No. 93 of 2025, "State Vs. Rahul and Others", pending under Ss. 420, 467, 468, 471 and Sec. 120B of the Indian Penal Code, 1860.

(2.) Heard Ms. Aishwarya Thapliyal, learned counsel for the applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent no.1.

(3.) Ms. Aishwarya Thapliyal, Advocate appearing for the applicant, has submitted that a sale-deed was executed by co-accused using a fake Aadhaar Card of the applicant. Applicant Rohit Kumar is a victim and he has been shown as a witness.