MANJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Complaint Case No. 1385 of 2021, 'Sukhvinder Kaur Vs. Manjeet Singh and Others', pending before Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) In the said complaint case, after enquiry, the trial Court has passed the summoning order under Ss. 498-A, 323 of IPC and 3/4 of the Dowry Prohibition Act, 1961 against the applicants ' accused persons.

(3.) Heard, Mr. Anand Singh Mer, the learned counsel for the applicants and Mr. Rohit Kumar Gaur, the learned counsel for the private respondent no.2/complainant.