SACHIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No. 10337 of 2018, 'State vs. Sachin and Others', pending before the court of Chief Judicial Magistrate, Haridwar.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took the cognizance and passed the summoning order for the offence under Ss. 323, 504, 506, 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the present applicants.

(3.) Heard Mr. Bharat Singh, learned counsel for the applicants, Mr. Pratiroop Pandey, learned AGA for the State and Mr. Rajnish Chauhan, learned counsel holding brief of Ms. Manshi Singh, learned counsel for the respondent nos.2 and 3/informant/victim.