Uttarakhand High Court
C482/239/2021 on 11 February, 2021
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
C482 No. 239 of 2021 Hon'ble Alok Kumar Verma, J.
Mr. Abhishek Verma, learned counsel for the applicant and Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. Rohit Dhyani, learned Brief Holder for the State.
This Criminal Miscellaneous Application has been filed under Section 482 of the Code of Criminal Procedure for quashing the impugned charge sheet and summoning order dated 12.03.2020 along with entire proceedings of Criminal Case No. 87 of 2020 (Case Crime No. 1 of 2019), "State vs. Munni Devi & another", under Section 306 of IPC pending before learned Judicial Magistrate, Lansdowne, District Pauri Garhwal.
Learned counsel for the State requested four weeks' time to file counter affidavit.
Learned counsel for the applicant submitted that the applicant has been falsely implicated and there was no positive act on the part of the applicant to instigate or aid in committing suicide and no evidence exists to connect the applicant for causing offence under Section 306 of IPC.
Post this matter on 15.03.2021. Till then, the further proceedings, against the applicant Smt. Munni Devi, in the Criminal Case No. 87 of 2020, pending before learned Judicial Magistrate, Lansdowne, District Pauri Garhwal shall remain stayed.
The Criminal Miscellaneous Application No. 239 of 2021 is disposed of accordingly.
(Alok Kumar Verma, J.) (Vacation Judge) 11.02.2021 JKJ/Neha