MONTY BHANWAL 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. 589 of 2022, 'State vs. Monty Bhanwal and Others', qua the present applicant, pending before the court of Chief Judicial Magistrate, Dehradun,

(2.) Subsequent to the submission of the charge-sheet, the learned Trial Court took cognizance and passed the summoning order against the present applicant-accused for the offence under Ss. 498A, 323, 504, 506 of I.P.C. and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Mukesh Kumar Kaparuwan, the learned counsel for the applicant, Mr. Subhash Tyagi Bhardwaj, the learned Deputy Advocate General for the State and Mr. Yogesh Pant, the learned counsel for the respondent no.2.