ANURAG UNIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, the applicant has put to challenge the entire proceedings of Criminal Case No.408 of 2022, State Vs. Anurag Uniyal, pending in the court of learned Judicial Magistrate Ist Class, Srinagar Pauri-Garhwal under Sec. 420 of IPC with a further prayer to quash the summoning and cognizance order dtd. 21/11/2022, passed by learned Magistrate.

(2.) The applicant is a travel agent, who runs a travelling agency in name and style of Rishikesh Vibes Tour at Rishikesh. F.I.R.s' were lodged by respondent nos.2 to 8 against the applicant under Sec. 420 of IPC on the ground that applicant took money from respondent nos.2 to 8, who are foreign nationals, for organizing their tour to India.

(3.) After investigation charge sheet has been submitted and cognizance was taken by learned Judicial Magistrate, Srinagar, Pauri-Garhwal and summons were issued against the sole applicant. Thus feeling aggrieved by the aforesaid proceedings, applicant is before this Court.