KISHAN LAL TAANK, S/O. SHRI NANAK CHAND AND ORS. Vs. STATE OF UTTARAKHAND THROUGH SECRETARY AND SMT. RAJNI, W/O. SHRI DINESH TAANK, D/O. SHRI SURESH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioners have sought quashing of the proceedings of criminal case No. 437 of 2010 State v. Kishan Lal Taank and Ors. relating to offences punishable under Section 498A, 147, 323, 504, 506 Indian Penal Code, and one punishable under section 3/4 Dowry Prohibition Act, 1961, Police Station Doiwala, pending in the court of 1st Additional Chief Judicial Magistrate, Dehradun.

(3.) IN the above circumstances, in view of principle of law laid down in B.S. Joshi v. State of Haryana : (2003) 4 SCC 675 the petition under Section 482 Code of Criminal Procedure, deserves to be allowed. The petition under Section 482 Code of Criminal Procedure, is allowed. The proceedings of criminal case No. 437 of 2010 State v. Kishan Lal Taank and Ors. relating to offences punishable under Section 498A, 147, 323, 504, 506 Indian Penal Code, and one punishable under Section 3/4 Dowry Prohibition Act, 1961, Police Station Doiwala, pending in the court of Ist Additional Chief Judicial Magistrate, Dehradun, against all the accused are hereby quashed.