GAURAV KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure to quash the impugned charge-sheet dtd. 5/9/2020, summoning order dtd. 23/11/2020 along with entire proceedings of Criminal Case No.752 of 2020 (Case Crime No.17/2020), pending before the IInd Judicial Magistrate, Roorkee, District Haridwar.

(2.) Subsequent to submission of the charge-sheet, the learned trial court took cognizance and passed the summoning order dtd. 23/11/2020 against the applicants-accused persons for the offence under Ss. 323, 504, 506, 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Aakib Ahmed, the learned counsel for the applicants, Mr. T.C. Agarwal, the learned Deputy Advocate General for the State and Mr. Pankaj Kumar Sharma, the learned counsel for the respondent no.2.