DEVENDER SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to quash the First Information Report No.0053 of 2021, registered Police Station Tallital, District Nainital for the offence under Ss. 323, 498-A, 506 of I.P.C. and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Pankaj Singh Chauhan, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State and Mr. Lalit Sharma, the learned counsel for the respondent no.3.

(3.) Smt. Deepshikha, the respondent no.3, is present before the Court with her counsel Mr. Lalit Sharma, Advocate.