NEELAM GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved u/s 482 of Cr.P.C., the petitioner has sought quashing of proceedings of criminal case no. 699 of 2010 State vs. Vijay Kumar Gupta and others, relating to offences punishable u/s 323, 504, 498 -A of I.P.C. and one punishable u/s 3/4 of Dowry Prohibition Act, 1961, Police Station Kankhal, pending in the court of Judicial Magistrate, Hardwar.

(3.) IN the above circumstances, in view of the principle of law laid down in B.S. Joshi vs. State of Haryana [ : 2003 (4) SCC 675], the petition deserves to be allowed.