MANISHA GIROTI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Pawan Mishra, 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.79 of 2014 under Sections 420/406/504/506 of IPC, at Police Station Kotwali, District-Dehradun against the applicant. After investigating the police submitted the 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.