DR. JAI PRAKASH MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Criminal Case No.926 of 2022, "State vs. Jai Prakash Mishra", pending before the court of learned Additional Chief Judicial Magistrate/ Ist Additional Civil Judge (Senior Division), Rudrapur, District Udham Singh Nagar under Ss. 323, 452 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Mr. Pooran Singh Rawat, learned counsel for the applicant-accused.

(3.) Mr. Deepak Bhardwaj, learned Brief Holder for the respondent no.1.