RAJ MOHAN NISCHAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code) has been filed by the petitioner challenging the order dtd. 15/6/2013, passed by learned 2nd Additional Civil Judge (S.D.)/ Judicial Magistrate, Haridwar in Complaint Case No. 1098 of 2012, Raj Mohan Vs. Vijay Kumar Nischal and others (hereinafter referred to as "the Case") and order dtd. 6/2/2014 passed by 3rd Additional Sessions Judge, Haridwar in Criminal Revision No. 272 of 2013, Raj Mohan Vs. State and others (hereinafter referred to as "the Revision).

(2.) Heard learned counsel for the parties and perused the record.

(3.) The proceedings in the instant case were initiated by the petitioner by way of filing a complaint against respondent nos. 2 and 3 and one more person for the offence under Ss. 120-B, 420, 463, 456, 468 of I.P.C. read with Sec. 34 I.P.C.