SATNAM SINGH 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 28/7/2015 against the applicant, under Ss. 406 and 506 of I.P.C. The police, upon completion of investigation, submitted charge-sheet on 8/9/2015 under Ss. 406, 506 and 420 of I.P.C. against the applicant. Learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar took cognizance against the applicant under the aforesaid Sec. vide order dtd. 8/10/2015.

(3.) This Criminal Miscellaneous Application has been filed by the applicant challenging the proceedings of Criminal Case No. 4399 of 2015, pending in the court of learned Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar.