JAIPRAKASH RUHELA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Sec. 482 CrPC, is preferred to quash the chargesheet dtd. 7/4/2013 and the summoning order dtd. 10/4/2013 passed by the Additional Chief Judicial Magistrate, Roorkee, District Haridwar in Case No. 3165 of 2013, under Ss. 420, 467, 468, 471, 474 and 120B IPC and Sec. 74 of I.T. Act.

(2.) The background facts of the case are that the applicant is a property dealer. On 10/2/2013, an FIR was lodged against the applicant and other co-accused persons alleging that some Pakistani nationals were operating from Pakistan and Saudi Arab and they had established a network with intention to harm the Indian economy and they were also cheating the Indian nationals through cyber crime and the present applicant and other co-accused persons were actively working as the aide of those Pakistani nationals. Police made investigation and submitted the chargesheet against the applicants. Thereafter the Court below summoned the accused applicants to face the trial for the offences mentioned hereinabove.

(3.) Learned Counsel for the accused applicant contended that the applicant has been falsely implicated in this case and he is not involved in any such activity as alleged in the FIR.