IRFAN HUSSAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.115 of 2022, "State vs. Irfan ", pending before the court of Judicial Magistrate, Jaspur, District Udham Singh Nagar for the offence under Ss. 498A, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Mohit Kumar, learned counsel for the applicant, Mr. A.K. Shah, learned Deputy Advocate General for the State and Km. Meenu, learned counsel for the respondent no.2/informant/victim.

(3.) The applicant - accused, Irfan Hussain and the respondent no.2 - Smt. Rahmat Jahan, wife of the applicant - accused and the informant/victim, are present in-person before this Court. The applicant is identified by Mr. Mohit Kumar, Advocate, and the respondent no.2 is identified by Km. Meenu, Advocate.