NAWAB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused Nawab alias Nabbu has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge-sheet, cognizance/ summoning order dtd. 16/11/2021 and the entire proceedings of Criminal Case No.602 of 2021, 'State vs. Nawab alias Nabbu', pending before the Judicial Magistrate, Jaspur, District Udham Singh Nagar under Ss. 498A, 323, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Mohit Kumar, learned counsel for the applicant, Mrs. Shivangi Gangwar, learned Brief Holder for the State and Km. Meenu, learned counsel for the respondent no.2/informant/victim.

(3.) The applicant ' accused Nawab alias Nabbu is present in-person before this Court and he is identified by Mr. Mohit Kumar, Advocate.