RAKESH DHINGRA 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. 5231 of 2020, 'State of Uttarakhand vs. Rakesh Dhingra', pending before the court of Judicial Magistrate/1st Additional Civil Judge/ (Junior Division), Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took cognizance and passed the summoning order for the offence under Ss. 498A, 323, 506 of I.P.C. and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the present applicant-accused.

(3.) Heard Mr. Mani Kumar, the learned counsel for the applicant, Mr. Rohit Dhyani, the learned Brief Holder for the State and Mr. Kishore Rai, the learned counsel for the respondent no.2.