SHIV SHANKAR 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 5/1/2010 against the applicants, under Ss. 420 and 468 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 2/2/2010 under the foresaid Sec. against the applicants. Learned Additional Chief Judicial Magistrate, Vikasnagar, District Dehradun took cognizance against the applicants under the aforesaid Sec. vide order dtd. 22/4/2010.

(3.) This Criminal Miscellaneous Application has been filed by the applicants challenging the proceedings of Criminal Case No. 1027 of 2010, pending in the court of learned Additional Chief Judicial Magistrate, Vikasnagar, District Dehradun.