PRAKASH LAL ADLAKHA Vs. STATE

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioners have sought quashing of the order dated 9.8.2005 passed by Chief Judicial Magistrate, Haridwar in Criminal Case No.4560 of 2005, by which the learned C.J.M. has taken the cognizance against the petitioners under Sections 498-A, 504, 506 of IPC and 3/4 of Dowry Prohibition Act. It is further prayed to quash the entire proceedings of the aforestated criminal case.

(2.) HEARD learned counsel for the parties and perused the entire material available on file.

(3.) FROM a perusal of the contents of the First Information Report and after going through other papers available in file, I am of the view that prima facie a case under the aforesaid sections is made out against the petitioners.