Uttarakhand High Court
C482/542/2021 on 23 March, 2021
Author: N.S.Dhanik
Bench: N.S.Dhanik
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
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C-482 Petition No. 542 of 2021
Hon'ble N.S.Dhanik, J.
Mr. V.B.S. Negi, learned Senior Advocate, assisted by Mr. Amit Kapri, Advocate for the petitioner.
Mr. A.K.Shah, learned Deputy A.G., assisted by Ms. Manisha Rana Singh, learned AGA for the State.
By means of present C-482 Petition, the petitioner seeks to quash the charge- sheet and the summoning order dated 15.1.2019, passed by learned Judicial Magistrate, 1st Class, Dharchula, in Criminal Case No. 80 of 2019 (Sessions Trail No. 29 of 2019), under Sections 504, 506 and 376 IPC.
Learned counsel for the petitioner submits that the order passed by the learned court below is a cyclostyle order and without application of mind. In support of his contention, learned counsel has cited judgment of the Hon'ble Apex Court, in Krishna Lal Chawla & others vs. State of U.P. and another and a order of this High Court in C-482 Petition No. 1386 of 2018.
List after four weeks.
Issue notice to the respondent no.2.
Steps be taken within a week. As an interim measure, it is provided that the summoning order issued against the applicant shall remain stayed till the next date of listing.
(N.S.Dhanik, J.) 23.03.2021 Kaushal