RAJ KUMAR Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. P.C. Pethshali, Advocate present 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. 187 of 2015 under Sections 294/328/384/452/506/323 of IPC and Section 67 of Information Technology Act, at Police Station Rishikesh, District-Dehradun against one Rajnish. After investigation police submitted charge sheet against the applicant. Consequently, the learned Magistrate took cognizance against the present applicant. Hence the present application filed under Section 482 of Cr.P.C.