MAHMOOD RAZA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) 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 impugned cognizance/summoning order dtd. 8/7/2021 and the entire proceedings of Criminal Case No.3078 of 2021, "State vs. Mahmood Raza and Others", pending before the Court of Judicial Magistrate/Ist Additional Civil Judge (Junior Division), Rudrapur, District Udham Singh Nagar.

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

(3.) Heard Mr. Rakesh Negi, the learned counsel for the applicants, Mr. Lalit Miglani, the learned A.G.A. for the State/respondent no.1 and Mr. Piyush Singh, the learned counsel for the respondent no.2/informant/victim.