CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present application under Sec. 482 Crimial P.C., the applicant seeks to quash/set aside the impugned charge sheet dated 02.02.2016, summoning order dated 03.02.2016 and entire proceedings of criminal case no. 578 of 2016, State Vs. Bichan @ Ateek and others (FIR no. 333 of 2015) under Sec. 420, 411, 413, 414 I.P.C., police station Kashipur, District Udham Singh Nagar, pending in the court of Addl. Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(2.) An FIR was lodged against five named accused, including the applicant, for the offences punishable under Sections 420, 411, 413, 414 Penal Code on 05.11.2015. After the investigation, the Investigating Officer submitted report dated 21.11.2015, as follows:

(3.) It is, therefore, the submission of learned counsel for the applicant that the Investigating Officer himself, in his report, has pointed out that there is no involvement of present applicant in the alleged crime. According to the Investigating Officer, there is no evidence against the present applicant, although the Investigating Officer has finally submitted charge sheet against the present applicant.