RAM SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Arvind Vashistha, Senior Advocate assisted by Mr. Ashish Sinha, Advocate 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 2003 under Sections 420/448/504 and 506 of IPC, at Police Station Clementown, District-Dehradun against the present applicant and another person. After investigating the police submitted the charge sheet against the present applicant and other co-accused. Consequently, the learned Magistrate took cognizance against the present applicant and other co-accused. Hence the present application filed under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.