HEMANT DHYANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard the learned counsel for the applicant and learned counsel for the State of Uttarakhand.

(2.) Earlier the applicant had filed a Criminal Misc. Application No.1183 of 2014 under Sec. C482 Cr.P.C. wherein summoning order 8/7/2014 passed by the learned Judicial Magistrate 1st Class, Srinagar, District Pauri Garhwal in Misc. Case No.47/2014 was quashed and the learned Trial Court was directed to pass a fresh order. The order dtd. 5/10/2016 passed in C482 No.1183/2014 reads as under:-

(3.) Learned counsel for the applicant submits that thereafter the cognizance order dtd. 16/1/2017 has been passed which is impugned in the present case.