DALVEER RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of present C482 application, applicants have put to challenge the charge-sheet dtd. 20/9/2019, cognizance/summoning order dtd. 6/1/2022 and the proceedings of Criminal Case No.12 of 2022 (State v. Dalveer Ram and others) relating to offences u/s 147, 323, 504 and 506 IPC pending before the Court of Judicial Magistrate, First Class, Tharali, District Chamoli.

(3.) The main ground of challenge is that for the same incident happened on 31/5/2017, Criminal Complaint Case No.55 of 2017 was instituted before the same Court and simultaneously, the first information was also lodged which is the subject matter of present case in Patwari Circle Ased Simli, Narayanbagarh, District Chamoli on 31/5/2017.