DINESH SINGH PARSARA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) After completion of the investigation, the charge-sheet was filed. The learned trial court took the cognizance in Criminal Case No.187 of 2020 and passed the summoning order under Sec. 3/4 of the Dowry Prohibition Act, 1961 against the applicants ' accused persons, namely, Dinesh Singh Parsara, Smt. Urmila Devi and Pradeep Singh Parsara.

(2.) The applicants - accused persons have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.187 of 2020, pending before the Judicial Magistrate, Dwarahat, District Almora.

(3.) Heard the learned counsel for the parties.