RAVI SHARMA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Bhuwan Bhatt, Advocate for the applicant.

(2.) Mr. P.S. Saun, learned Deputy Advocate General with Ms. Mamta Joshi, learned Brief Holder for the State/respondent no.1.

(3.) A first information report has been lodged by respondent no. 2 which has been registered as Case Crime No. 178 of 2013 under Sections 406/420 of IPC, at R.O.P. Laxman Chowk, Police Station Kotwali, District Dehradun. After investigation police submitted charge-sheet against the present applicant. Consequently, the learned Magistrate took cognizance against the present applicant. Hence, the present applicant has invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C.