MUKESH KUMAR ARORA 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.249 of 2011 State vs. Mukesh Kumar Arora, relating to offences punishable under section 498 -A, 323, 504, 506 IPC and one punishable under section 3/4 of Dowry Prohibition Act, 1961, P.S. Gadarpur, pending in the court of Chief Judicial Magistrate, Udham Singh Nagar.

(3.) HAVING considered submissions of learned counsel for the petitioner and learned counsel for the State and learned counsel for the complainant and after going through the papers on record, this Court finds that disputed questions of fact have been raised in this petition, which cannot be examined by this Court on the basis of half -baked evidence before it. It is for the trial court to examine such pleas after recording statements of witnesses in the case.