ABDUL RAHMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) An F.I.R. was lodged by respondent No. 2 on 16/2/2015 against the applicants, under Ss. 323, 324, 504, 506 and 452 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 10/3/2015 under the foresaid Sec. against the applicants. Learned 1st Judicial Magistrate, Roorkee, District Haridwar took cognizance against the applicants under the aforesaid Sec. vide order dtd. 27/8/2015.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the proceedings of Criminal Case No. 744 of 2015, pending in the court of learned 1st Judicial Magistrate, Roorkee, District Haridwar.