ANKIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) In the present C482 application, the present applicants are seeking to quash entire proceedings of Criminal Case No. 508 of 2015, State vs. Arvind Sharma and others, pending before the learned Judicial Magistrate Vikasnagar, Dehradun, wherein the present applicants are facing the trial for the offences punishable under Ss. 457, 427, 323, 504, 506, 488, 511 and 120B of IPC (arising out of FIR No.65 of 2015).

(3.) Brief facts of the case are that an FIR was lodged by respondent no. 2, registered as FIR No. 65 of 2015 by implicating the applicants with the allegation that the applicants 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.