ANAND PRAKASH Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) HEARD Sri Manish Arora, Counsel for the applicant and A.G.A. for the State.

(2.) BY the present application filed under Section 482 of the Code of Criminal Procedure, the applicant has prayed for quashing of the charge-sheet of Case No. 2225 of 2005, State v. Anand Prakash, under Section 323/504/506/452 of I.P.C. as well as for setting aside the order dated 21st November, 2005 by which the cognizance has been taken by the Magistrate concerned.

(3.) ACCORDING to the applicant, he is Bandi Rakshak and at present he is posted in Sub-Jail Roorkee and respondent No. 3 is also Bandi Rakshak in Roorkee Jail and he is also posted in Sub-Jail Roorkee. Both of the them are Government servant.