JAVIR 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. 1548 of 2021, "State vs. Javir and Others", pending before the Court of Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) Subsequent to the submission of charge-sheet, the learned trial court took cognizance and passed the summoning order under Ss. 323, 504, 506, 452, 498A of IPC, Sec. 3/4 of the Dowry Prohibition Act, 1961 and Sec. 3/4 of the Muslim Women (Protection of Rights On Marriage) Act, 2019, against the applicant-accused Javir, and, summoning order was passed under Ss. 323, 504, 506, 452, 498-A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 against the remaining applicants-accused persons, namely, Smt. Amna, Ishtyak, Smt. Shameem and Nisha alias Kamrunisha.

(3.) Heard Mr. Lalit Sharma, learned counsel for the applicants, Mrs. Lata Negi, learned Brief Holder for the State and Mr. Hanif Ahmed, learned counsel holding brief of Mr. Azmeen, learned counsel for the respondent no. 2.