ALOK MASIH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the charge sheet dated 16.04.2012, submitted by the police, P.S. Haldwani, District Nainital, against the applicant before learned Addl. Chief Judicial Magistrate, Haldwani, District Nainital, which was registered as criminal case no. 903 of 2012, under Sections 363, 366, 376 IPC, P.S. Haldwani, District Nainital.

(2.) On an FIR lodged by mother of the victim (unrepresented, though served with notice), criminal law was set into motion which culminated into filing of charge sheet against the accused-applicant under Sections 363, 366, 376 IPC, which is under challenge in the present application under Section 482 Cr.P.C.

(3.) When the C-482 petition was taken up on 30.01.2013, learned co-ordinate bench of this Court stayed further proceedings of criminal case no. 903 of 2012, as against the accused-applicant.