GURVINDER KAUR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Sammal, learned counsel for the applicants, Mr. S.S. Adhikari, learned A.G.A. for respondent no. 1 and Mr. Vipul Sharma, learned counsel for respondent no. 2.

(2.) By means of present petition under Section 482 Cr.P.C., petitioners are seeking quashing of chargesheet submitted by Investigating Officer in Case Crime No. 466 of 2009 under Sections 147, 148, 149, 427, 323, 326, 504 and 506, IPC, Police Station: Rudrapur, District: Udham Singh Nagar and further order of cognizance dated 16.04.2009 passed by the Chief Judicial Magistrate, Udham Singh Nagar. Petitioners are further seeking fresh investigation in the matter.

(3.) First Information Report (FIR) was lodged on 14.09.2008 by the respondent no. 2, on which Case Crime No. 466 of 2009 was registered. After the investigation, police has filed chargesheet before the learned Chief Judicial Magistrate, Udham Singh Nagar. Learned Chief Judicial Magistrate, Udham Singh Nagar has taken cognizance vide order dated 16.04.2009.