NARAIN PENULI, S/O. SHRI SURESHANAND Vs. STATE OF UTTARAKHAND THROUGH SECRETARY (HOME) AND SMT. PREETI PENULI, W/O. SHRI NARAIN PENULI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure,1973, the Petitioner has sought quashing of the proceedings of Criminal Case No. 293 of 2010, State of Uttarakhand v. Narain Painuli, relating to offences punishable under Section 498A and 506 of I.P.C, and one punishable under section 3/4 of Dowry Prohibition Act, 1961, Police Station Dalanwala, pending in the court of 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, this petition deserves to be allowed.