Uttarakhand High Court
Bhoodev Prasad Sharma vs State Of Uttarakhand And Others on 21 November, 2017
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Misc. Application No.1619 of 2017
(under Section 482 Cr.P.C.)
Bhoodev Prasad Sharma ..........Applicant
Versus
State of Uttarakhand & others .........Respondents
Hon'ble Sudhanshu Dhulia, J. (Oral)
Mr. B.B. Sharma, Advocate, present for the applicant.
2. Ms. Mamta Joshi, Brief Holder, for the State/respondent nos.1 to 3.
3. The first information report was lodged by respondent no. 4 against the present applicant which has been registered as FIR No. 0076 of 2017 under Sections 323/504 and 506 of IPC, at Police Station Haldwani, District Nainital. After investigation, police filed the charge-sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter. Hence, the present application under Section 482 CrPC.
4. Considering the overall facts and circumstances of the case, at this stage, no interference is being called for by this Court.
5. Consequently, the application filed under Section 482 CrPC stands dismissed.
(Sudhanshu Dhulia, J.) 21.11.2017 Ankit/