SHEKHAR VARSHNEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons, namely, Shekhar Varshney, Dr. Shikha Varshney, Praful Varshney, Smt. Ragini Varshney and Devendra Varshney have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge-sheet dtd. 12/1/2021 and the entire proceedings of the Criminal Case No. 1710 of 2021, 'State vs. Shekhar Varshney and others', pending before the court of Additional Chief Judicial Magistrate Haldwani, District Nainital.

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

(3.) This is the second application, filed under Sec. 482 of the Code of Criminal Procedure, 1973. The first application, filed under Sec. 482 of the Code of Criminal Procedure, 1973 was dismissed on 25/2/2022 for non-prosecution.