ANITA NEGI Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Vijay Khanduri, Advocate, present for the applicant.

(2.) Mr. A.S.Gill, 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. 50 of 2014, under Section 3 (1) (X) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sections 353/504 of IPC, at Police Station-Karanprayag, District-Chamoli. After investigation police submitted the charge sheet against the present applicant. Thereafter learned Magistrate took cognizance against the present applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.