ISLAM NAVI 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.191 of 2021, 'State vs. Islam Navi and Others', pending before the court of Judicial Magistrate, Bazpur, District Udham Singh Nagar.

(2.) After completion of the investigation, the charge-sheet was filed. The trial court took cognizance and passed a summoning order dtd. 26/2/2021 under Ss. 498A, 323, 506 of I.P.C. and Sec. 4 of the Dowry Prohibition Act, 1961 against the applicants-accused persons.

(3.) Heard Mr. Vikas Anand, the learned counsel for the applicants, Mr. Rohit Dhyani, the learned Brief Holder for the State and Mr. B.S. Koranga, the learned counsel for the respondent no.2/informant/victim.