LALIT KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) After completion of the investigation, a charge-sheet was filed. The trial Court took the cognizance and passed the summoning order on 22/9/2017 under Ss. 323, 504, 506, 354, 498-A IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the applicants ' accused persons in Criminal Case No. 4591 of 2017.

(2.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge-sheet dtd. 5/9/2017 and entire proceedings of Criminal Case No. 4591 of 2017, 'State Vs. Lalit Kumar and Others'.

(3.) Heard, Mr. Azmeen, the learned counsel for the applicants, Mr. S.S. Adhikari, the learned Deputy Advocate General assisted by Mr. B.S. Thind, the learned Brief Holder for the State/respondent no.1 and Mr. Sunil Singh Pundir, the learned counsel for the respondent no.2/informant/victim.