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Judgment
14 paragraphs · 205 wordsSudhanshu Dhulia, J
Pursuant to a complaint moved by respondent no. 2 against the present applicant under Section 156 (3) of CrPC,   a first information
report has been lodged against the applicant, which has been registered as Case Crime No. 162 of 2007 under Sections 420 & 504 IPC and
Section 3(1) (10) of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act, 1989, at P.S. Bhagwanpur, District Haridwar. The
police after investigation filed the chargesheet against the present applicant, on which cognizance has been taken and summons have been
issued against the applicant.
Considering the facts and circumstances of the case and the nature of offences, no interference is being called for by this Court in the
matter, as this is not a case where inherent power of this Court is liable to be exercised. Apparently, this Court is of a considered view that
there is no abuse of the process of law.Â
Consequently, Criminal Misc. Application filed under Section 482 CrPC is hereby dismissed. Interim order dated 27.03.2018 is hereby
vacated.Â
It is, however, made clear that the applicant would be at liberty to move an application for his discharge, at appropriate stage. Â
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