VEENA MITTAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from an order dtd. 15/4/2019 of a Single Judge of the High Court of Judicature at Allahabad. The Single Judge has, by the impugned order, exercised the jurisdiction under Sec. 482 of the Code of Criminal Procedure 1973 ["CrPC"] and quashed the proceedings arising out of the charge-sheet submitted after investigation, in a First Information Report ["FIR"] dtd. 19/3/2017 registered as Crime No. 0364 of 2017, alleging offences punishable under Ss. 498A, 420 and 406 of the Indian Penal Code 1860 ["IPC"] and Ss. 3 and 4 of the Dowry Prohibition Act 1961.

(3.) The cryptic order of the Single Judge contains one paragraph of purported reasons and is extracted below for convenience of reference: