ARVIND SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Deputy Advocate General for the State.

(2.) In the present C482 application, the present applicant is challenging the order dtd. 26/9/2015, passed by Judicial Magistrate, Vikas Nagar, District Dehradun in Criminal Case No. 508 of 2015, State vs. Arvind Sharma and others as well as the entire proceedings wherein the present applicant is facing the trial for the offences punishable under Ss. 457, 427, 323, 504, 506, 448, 511 and 120B of IPC.

(3.) Brief facts of the case are that an FIR was lodged by respondent no. 2 on 15/5/2015, registered as FIR No. 65 of 2015 by implicating the applicant with the allegation that the applicant alongwith two other were trying to raise illegal construction on the rented shop of respondent no.2. On this FIR, the investigation was commenced and thereafter charge sheet was filed.