RANPREET SINGH 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.764 of 2021, 'State vs. Ranpreet Singh and Another', pending before the Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the trial court took the cognizance and passed the summoning order under Ss. 323, 498A, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the present applicants ' accused persons.

(3.) Heard Mr. Ram Prasad, learned counsel for the applicants, Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State and Mr. Rajat Mittal, learned counsel for the respondent no.2/informant/victim.