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Judgment
5 paragraphs · 154 wordsMr. Sandeep Kothari, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.
The First Information Report has been lodged by respondent No.2 against the present applicant, which has been registered as Case Crime No.59 of 2015, under Sections 420 / 467 / 468 / 471 / 120B of IPC, at Police Station Gangnahar, Roorkee, District-Haridwar. After investigation, police submitted the charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summons against the applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.
Considering the overall facts and circumstances and the nature of the case, at this stage, no interference is being called for by this Court in the matter.
Consequently, the application filed under Section 482 of Cr.P.C., stands dismissed.