NISHANT SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants, namely, Nishant Sharma, Nirmal Kumar Sharma and Smt. Mini Sharma alias Meenakashi Sharma, have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.2697 of 2019, "State vs. Nishant Sharma and Others", pending before the Court of Additional Chief Judicial Magistrate, Dehradun for the offence under Ss. 498A, 323, 504 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. P.C. Petshali and Mr. Yogesh Upadhyay, learned counsel for the applicants, Mr. Rohit Dhyani, learned Brief Holder for the State and Mr. D.N. Sharma, learned counsel for the respondent no.2.

(3.) The applicant - accused Nishant Sharma is present in-person before this Court and he is identified by Mr. P.C. Petshali, Advocate. The respondent no.2 - Smt. Tripti Sharma/informant/victim is present in-person before this Court and she is identified by Mr. D.N. Sharma, Advocate.