IQRAM Vs. STATE OF U P AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.

(2.) The investigating officer, on completion of the investigation, found sufficient materials against the applicant and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 Cr.P.C.

(3.) The learned counsel for the applicant submitted that the applicant being a law abiding citizen, intends to appear before the courts below to seek bail, therefore, he may be provided some interim protection.