High CourtsSingle Bench(2018) 01 UK CK 0056

Vineet Tyagi vs State of Uttarakhand & another

Uttarakhand High Court · Decided on 8 January 2018

HON’BLE JUDGES
Sudhanshu Dhulia
RESULT
Disposed off
CASE NUMBER
1792 of 2017

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

12 paragraphs · 202 words
1.

Mr. Parikshit Saini, Advocate, present for the applicant.

2.

Ms. Mamta Joshi, Brief Holder, present for the State of Uttarakhand/respondent No.1.

3.

The First Information Report has been lodged by respondent No. 2 against the present applicant, which has been registered as Case Crime No.

126 of 2012, under Sections 420/467/468/471/20B of IPC, at Police Station-Raipur, District- Dehradun. After investigation police submitted the

charge sheet against the present applicant. Consequently, the learned Magistrate took cognizance in the matter and issued summon against the

applicant. Hence the present application has been filed by the applicant under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this

Court.

5.

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.

6.

Let the applicant appear before the court concerned and move an application for his bail, the same shall be considered, as far as possible on the

same day itself on its merit in accordance with law. In case, it is deferred for any reason, the learned Magistrate shall consider granting an interim

bail to the applicant.

7.

Consequently, the application filed under Section 482 of Cr.P.C., stands disposed.