SAGAR DHIMAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants - accused persons have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the impugned charge-sheet dtd. 30/5/2019, filed in FIR No.316 of 2018, registered with Police Station Raipur, District Dehradun, cognizance and summoning order dtd. 15/7/2019, passed by the learned Ist Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.3720 of 2019, "State vs. Sagar Dhiman and Another", along with the entire proceedings, pending in the court of the 1st Additional Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submissions of the charge-sheet, the learned Magistrate took cognizance by the impugned cognizance order and summoning order is passed against the applicants - accused persons for the offence under Ss. 498A, 504 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Smt. Himani Dhimani, the respondent no.2/ the informant/victim is present in-person. The applicant - accused Sagar Dhiman is present in-person.