LAWS(SC)-2023-1-104

SUNITA KUMARI Vs. STATE OF UTTAR PRADESH

Decided On January 04, 2023
SUNITA KUMARI Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 9/5/2019 passed by the High Court of High Court Of Judicature at Allahabad in Application under Sec. 482 No. 14850/2017 by which the High Court has allowed the said application preferred by the original accused/private respondents herein and has quashed the criminal proceedings for the offences under Sec. 498-A/506 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961, the original complainant has preferred the present appeal.

(3.) At the outset, it is required to be noted that at the time when the High Court passed the impugned order and quashed the criminal proceedings, after investigation, the charge sheet was already filed against the accused having found the prima facie case against the accused.