RAVI AND AASHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These two applications have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet dtd. 10/1/2019 (arising out of FIR No. 463 of 2018, Police Station Kashipur, District Udham Singh Nagar), impugned summoning order dtd. 4/5/2019 and the entire proceedings of Criminal Case No. 1736 of 2019, 'State Vs. Jaswant Singh and Others', pending before the Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar.

(2.) After submission of the charge-sheet, the trial Court took the cognizance and passed the summoning order under Ss. 498-A, 323, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the applicants in Criminal Case No. 1736 of 2019.

(3.) These two applications, filed under Sec. 482 of the Code of Criminal Procedure, 1973, are being consolidated and are decided by this common order.