SHAMMI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mohd. Alauddin, Advocate, present for the applicant.

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

(3.) The First Information Report has been lodged by respondent no.2 against the present applicant, which has been registered as Case Crime No.26 of 2015, under Sections 3/7 of Essential Commodities Act, at Police Station-Pathari, District-Haridwar. After investigation police submitted the charge sheet against the present applicant. Thereafter learned Magistrate took cognizance against the present applicant. Hence the present applicant preferred application under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.