SURESH PANTOLA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. K.K. Harbola, Advocate, for the accused applicant/petitioner.

(2.) Mr. H.S. Rawal, A.G.A., for the State/respondent no. 1.

(3.) This petition has been filed invoking powers of the Court under Section 482 CrPC to quash the summoning order dated 26.11.2015, passed by the Judicial Magistrate, Khatima, in Criminal Case No. 1658/2015, State v. Suresh, under Section 306, 504, 506 IPC.