TIRTHA NAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.PC'), has been filed by petitioner for quashing of final report in Case No. 356/3 of 2020, proceeding initiated in pursuance thereto and summoning order dtd. 11/12/2020 issued therein, pending adjudication before learned Additional Chief Judicial Magistrate, Kasauli, District Solan, H.P.

(2.) Status report stands filed giving details of the case.

(3.) Petitioner is an accused in case No. 356/3 of 2020, titled as State of H.P. Vs. Tirtha Nand instituted on the basis of Kalandra presented by SHO Police Station, Parwanoo, District Solan, H.P., alleging therein that petitioner Tirtha Nand had misbehaved with Sub Divisional Police Officer/Deputy Superintendent of Police (SDPO), Parwanoo in a meeting held on 27/8/2020 conducted for discussing and managing law and order in Apple Market, Parwanoo.