SAURABH SHARMA Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. D.K. Sharma, Senior Advocate, assisted by Mr. Atul Bhatt, Advocate for the applicant.

(2.) Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.

(3.) The First Information Report has been lodged by respondent No. 2 against the present applicant, which has been registered as FIR No.339 of 2017, under Sections 323, 504, 354 of IPC and under Sections 7/8 of the Protection of Children from Sexual Offences Act and under Sections 3 (1) (x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, at Police Station-Kotwali Khatima, District- Udham Singh Nagar. After investigation police submitted the charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summons against the applicant. The present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.