MUKESH AGARWAL Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) In this case, a First Information Report has been lodged by respondent No. 2 Mustafa under Sections 326B/332/353 of I.P.C. at Police Station Kotwali Haridwar, District Haridwar against unknown person. Subsequently, the case was registered being Criminal Case No. 11184 of 2015, which is pending in the court of Chief Judicial Magistrate, Haridwar, District Haridwar. The police after investigating the matter submitted the charge-sheet under the aforesaid Sections against the present applicant. Consequently, the learned Magistrate has taken cognizance in the matter and issued summon against the present applicant under the aforesaid sections vide order dated 01.12.2015. Hence, the applicant has invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C.

(2.) Heard Mr. Sanjeev Singh, learned counsel for the applicant, Mr. P.S. Saun, learned Deputy Advocate General with Ms. Sangeeta Bhardwaj, learned Brief Holder for the State of Uttarakhand, and perused the records.

(3.) Considering the facts and circumstances of the case as well as documents available on record, this Court is not inclined to interfere in the matter, as far as the proceedings are concerned. The proceedings shall go on before the court below, in accordance with law.