JAYESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present petition, under section 482 of Cr.P.C., has been filed seeking to quash the entire criminal proceedings in criminal complaint case no. 2429 of 2015 under section 498A IPC and under section 4 of Dowry Prohibition Act.

(2.) It is the plea of the petitioner that the mandatory procedure under section 202 Cr.P.C. has not been followed, as a consequence whereof an interim order was granted on 03.08.2015, staying the further proceedings in the criminal case.

(3.) An application has been filed by respondent no. 2 seeking to vacate the stay order.