SHAHZEB Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants - accused persons, namely, Shahzeb, Mohd. Hussain and Smt. Tasleem Jahan have invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned cognizance/summoning order dtd. 20/5/2019 and the entire proceedings of Criminal Case No.1175 of 2019, 'State vs. Shahzeb and Others', pending before the Chief Judicial Magistrate, Nainital.

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

(3.) Heard Mr. Paritosh Dalakoti, learned counsel for the applicants, Mr. Atul Kumar Shah, learned Deputy Advocate General for the State and Mr. Hemant Pant, learned counsel for the respondent no.2/informant/victim.