DEEPAK CHEETRI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned charge sheet dtd. 21/7/2021, cognizance and summoning order dtd. 26/8/2021 and entire proceedings of Criminal Case No.1254/2021 (Old No.8550 of 2021), "State vs. Deepak Cheetri alias Sonu and Ors.", pending before the Additional Chief Judicial Magistrate/3rd Additional Civil Judge (Senior Division), Haridwar.

(2.) Subsequent to the submission of the charge sheet, the learned Trial Court took cognizance and passed the impugned summoning order against the applicants-accused persons under Ss. 323, 504, 498-A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Ashutosh Thakral, the learned counsel for the applicants, Mr. Lalit Miglani, AGA with Ms. Sonika Khulbe, Brief Holder for the State and Mr. Aakib Ahmed, the learned counsel for the private respondent no.2.