RAHUL YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused Rahul Yadav has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet dtd. 1/2/2020, filed in FIR No.196 of 2019, registered with Police Station Dalanwala, District Dehradun, cognizance and summoning order dtd. 20/10/2021 and the entire proceedings of Criminal Case No.5695 of 2021, "State vs. Rahul Yadav", pending before the learned Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the learned Magistrate took the cognizance by the impugned cognizance order and summoning order was passed against the applicant - accused Rahul Yadav under Ss. 498A, 504 of the IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Mr. Rahul Yadav, the applicant - accused and Smt. Jyoti Yadav, the informant/victim, the wife of the applicant, are present in-person. They are identified by their respective counsels.