SMT SAKUNTLA DEVI (MOTHER IN LAW) W/O SRI NARESH KUMAR, Vs. THE STATE OF UTTARAKHAND, THROUGH HOME SECRETARY,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceedings of, State v. Sunil Kumar and Ors. Criminal Complaint Case No. 1682 of 2010relating to offences punishable under Sections 498A, 323, 504 and 506 I.P.C., and one punishable under section 3/4 of Dowry Prohibition Act, 1961.

(3.) FOR the reasons as discussed above this Court is not inclined to interfere with the trial of the case. Therefore, the petition under Section 482 of Cr.P.C is dismissed without expressing any opinion as to final merits of the case with the observation that if the Petitioners namely Smt Sakuntla Devi, Naresh Kumar and Hari Om surrender before the court concerned, their bail application shall be heard and disposed of without unreasonable delay. (Urgency Application No. 117 of 2011 also stands disposed of).