SHERKHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No.502 of 2024, "State vs. Sher Khan", pending before the court of learned Additional Chief Judicial Magistrate/Additional Civil Judge (Senior Division), Roorkee, District Haridwar under Sec. 380 and Sec. 457 of the Indian Penal Code, 1860.

(2.) According to the respondent no.1 - State, a LCD TV, ten electric press, three induction and other articles were stolen from the shop of the respondent no.2 - informant on the night of 21/11/2022. The First Information Report was registered on 23/11/2022 against unknown person. The stolen goods were recovered from the possession of the applicant.

(3.) Mr. Bilal Ahmed, learned counsel for the applicant-accused.