NEERAJ BHARDWAJ Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Mr. Gaurav Singh, Advocate present for the applicant.

(2.) Mr. P. S. Saun, Deputy Advocate General, present for the State/respondent no.1.

(3.) The First Information Report has been lodged by respondent no.2, which has been registered as Case Crime No.454 of 2014 under Sections 406/420/504/506 of IPC, at Police Station-Kotwali Jwalapur, District-Haridwar against the applicant. After investigation police submitted charge sheet against the applicant. Consequently, the learned Magistrate took cognizance against the present applicant. Hence the present application has been filed under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.