RAUNAK JAHA Vs. STATE

JUDGEMENT

(1.) By means of present C-482 application, applicants have sought quashing of impugned charge sheet as well as cognizance order dated 10.10.2014 passed by Chief Judicial Magistrate Haridwar in case no.9249 of 2014 "State Vs. Raunak Jaha and others" under section 420, 467, 468, 471, 120-B of IPC, P.S. Jwalapur, District Haridwar, pending in the court of Chief Judicial Magistrate, Haridwar.

(2.) Brief facts of the case are that Tahir Hussain was the owner of the property in suit.

(3.) Counter affidavit has been filed by respondent no.2, wherein entire facts have been narrated, whether it is regarding filing of SCC suit by the owner Late Tahir Hussain for ejectment, or the revision filed by the tenant Mohd. Affan or dismissal of the writ petition. No rejoinder affidavit has been filed by the applicants to rebut the averments made in the counter affidavit.