SAHBAZ NASIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner seeks quashing of summoning order dated 16th June, 2014, passed in criminal case no. 1596 of 2014, State vs. Shahbaz Nasir, pending in the court of Additional Chief Judicial Magistrate, Vikas Nagar, District Dehradun ('the case') as also to quash the proceedings of the case.

(2.) Heard learned counsel for the parties through video conferencing.

(3.) In the instant case, an FIR was lodged by respondent no.2 against her husband and others with regard to offences under Sections 498-A IPC and other offences. After investigation, charge-sheet has been submitted against the petitioner under Section 498-A, 323, 34, 506, 377 and 494 IPC and ? of the Dowry Prohibition Act, 1961. In fact, two charge-sheets were submitted in the case.