BEENA GUPTA 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.1023 of 2015, 'State vs. Krishna Murari Gupta and Others', pending before the IInd Judicial Magistrate, Dehradun.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took the cognizance and passed the summoning order for the offence under Ss. 323, 504, 506, 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Raj Kumar Singh, learned counsel for the applicants, Mr. Ranjan Ghildiyal, learned AGA for the State and Mr. P.C. Petshali, learned counsel for the respondent nos.2 and 3/informant/victim.