ASHISH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet dtd. 21/9/2022 and the entire proceedings of Criminal Case No.6952 of 2020, 'State vs. Ashish Sharma', pending before the Ist Judicial Magistrate, Haldwani, District Nainital.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order against the applicant under Sec. 498A, 323, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Harshit Sanwal, learned counsel for the applicant, Mr. T.C. Agarwal, learned Deputy Advocate General for the State and Mr. Mukul Dhangi, learned counsel for the respondent no.2/informant/victim.