Ram Girish Prasad vs State Of Uttarakhand And Another

Alok Kumar Verma, J

The applicant has invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973, to quash the charge-

sheet, summoning order dated 10.04.2018, passed by the learned Judicial Magistrate-II, Dehradun in Criminal Case No.1891 of 2018, “State vs.

Ram Girish and Anotherâ€, and also to quash the entire proceedings of the said criminal case, pending in the court of First Additional Chief Judicial

Magistrate, Dehradun relating to the offence punishable under Section 420 of IPC and Section 65/66 of the Information Technology Act, 2002, or

dispose of the present application in the light of the judgment rendered in Aman Preet Singh vs. C.B.I. through Director.

Heard Mr. Karan Anand, the learned counsel appearing for the applicant and Mr. Pratiroop Pandey, the learned AGA appearing for the State

through video conferencing.

During the arguments, the learned counsel appearing for the applicant submitted that this case may be disposed of with the direction to the

concerned Magistrate to follow the judgment dated 02.09.2021, passed by the Hon’ble Supreme Court in Criminal Appeal No.929 of 2021,

“Aman Preet Singh vs. C.B.I. through Directorâ€​.

The learned counsel appearing for the State has no objection on the above submissions of the learned counsel appearing for the applicant.

In view of the above submissions, this Criminal Miscellaneous Application No.204 of 2022 is disposed of with the direction to the concerned

Magistrate to follow the guidelines issued by the Hon’ble Supreme Court in the said Criminal Appeal No.929 of 2021, “Aman Preet Singh vs.

C.B.I. through Directorâ€​.