NETRA PAL Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mohd. Safdar, 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 the respondent no.2 against the present applicant which has been registered under Sections 420/120B of IPC at Police Station, Kotwali Gangnahar, Roorkee, District Haridwar. After investigation police submitted the charge-sheet against the present applicant. Thereafter, the learned Magistrate took cognizance in the matter and summons have been issued to the present applicant. Hence, the present application under Section 482 CrPC.