JEEWAN SINGH S/O SHRI HAYAT SINGH, Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SMT. KAMLA VISHT W/O SHRI JEEWAN SINGH D/O SHRI MOHAN SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure ), the Petitioners have sought quashing of the proceedings of Criminal complaint case No. 263 of 2006, Kamla Visht v. Jeevan Singh and Ors., relating to offences punishable under Section 498A, 323, 504 Indian Penal Code, and one punishable under section 3/4 Dowry Prohibition Act, 1961, pending in the court of Civil Judge (Jr. Div.)/Judicial Magistrate, Ranikhet.

(3.) THEREFORE , without expressing any opinion as to final merits of the case, this writ petition is dismissed with the observation that the Petitioners are at liberty to raise their plea of innocence before the trial court. (Stay application No. 1287 of 2010, stands disposed of).