- (1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.
(2.) This is a petition under section 482 CrPC for quashing the proceedings of Trial no.9003/2009, arising out of crime no.118/2008, under sections 420, 467, 468 and 471 IPC, PS Deoband, district Saharanpur, pending in the court of Chief Judicial Magistrate, Saharanpur.
(3.) The investigating officer, on completion of the investigation, found sufficient materials against the applicant and accordingly submitted the charge sheet. The learned Magistrate has taken cognizance of the offences. The materials collected during the investigation fully justify submission of the charge sheet by the investigating officer and taking of cognizance by the Magistrate. There does not appear to be any justification to exercise inherent power under section 482 CrPC.;