RAJENDRA KUMAR Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Mr. Birendra Singh Adhikari, 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. 52 of 2015 under Section 420 of IPC, at Police Station- Tanakpur, District-Champawat against the applicant. After investigation, police submitted the charge sheet against the applicant in which sections 467/468/471 of IPC were added. Consequently, the learned Magistrate took cognizance against the present applicant. Hence the present application filed under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.