PAWAN TYAGI Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) The applicant to the present C482 Application is an accused for the commission of an offence under Sections 307, 504 and 506 of I.P.C. which was registered as Case Crime No. 17 of 2010 at P.S. Clementown, District Dehradun on 23.09.2010.

(2.) The aforesaid crime was put to an investigation, and the Investigating Officer has submitted a chargesheet against the applicant being Chargesheet No. 34 of 2010 dated 14.07.2010. Consequent to the submission of the chargesheet, a Sessions Trial had commenced being Sessions Trial No. 26 of 2014, State Vs. Pawan Tyagi and the same is presently pending consideration before the Additional Chief Judicial Magistrate 1st Dehradun.

(3.) The aforesaid Court thereafter had issued a summoning order dated 23.09.2010. The applicant has challenged the summoning order, the chargesheet as referred to above, as well as the proceedings of the Sessions Trial No. 26 of 2014, State Vs. Pawan Tyagi.