MOHAMMAD SALMAN 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.303 of 2022, 'State vs. Mohammad Salman and Others', pending before the Judicial Magistrate/ Civil Judge (Junior Division), Sitarganj, District Udham Singh Nagar.

(2.) After completion of the investigation, charge-sheet was filed against the present applicant - accused. The learned trial court took cognizance and passed the summoning order under Ss. 498A, 325, 504, 506 of IPC, Sec. 3/4 of the Dowry Prohibition Act, 1961 and Sec. 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019 against the present applicant.

(3.) Heard Mr. Shariq Khurshid, learned counsel holding brief of Mr. Abhishek Verma, learned counsel for the applicant, Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State and Mr. Mehboob Rahi, learned counsel for the respondent no.2/informant/victim.