ASHISH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the impugned First Information Report No.305 of 2021, registered with Police Station Kotwali Dehradun, District Dehradun for the offence under Ss. 323, 504, 506, 498A of the IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Pradeep Chamyal, learned counsel for the petitioners, Mr. Pratiroop Pandey, learned AGA for the State/ respondent nos.1 and 2 and Mr. Pawan Mishra, learned counsel for the informant/victim/respondent no.3.

(3.) Smt. Shikha Thakur, the respondent no.3 is present in-person before this Court and she is identified by Mr. Pawan Mishra, Advocate.