RATTAN SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Vivek Shukla, Advocate, present for theapplicant.

(2.) Mr. S.S.Adhikari, Brief Holder, 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.118 of 2015, under Sections 420/504/506 of IPC, at Police Station-Kankhal, District-Haridwar. After investigation police submitted the charge sheet against the present applicant. Thereafter learned Magistrate took cognizance against the present applicant. Hence the present application under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.