ARIF Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons have invoked the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.550 of 2020, "State vs. Arif and Others", pending before the Court of Judicial Magistrate, Jaspur, District Udham Singh Nagar.

(2.) After completion of the investigation, charge sheet was filed. Learned Trial Court took the cognizance and passed the summoning order against the applicants-accused persons for the offence punishable under Ss. 498A, 504 and 506 of Indian Penal Code.

(3.) Heard Mr. Abhishek Verma, learned counsel for the applicants, Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Mr. Tumul K. Nainwal, learned Brief Holder for the State and Ms. Ashwarya Thapliyal, Advocate holding brief of Mr. Mehboob Rahi, learned counsel for the respondent no.2/Victim/Informant.