JASVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No. 458 of 2022, 'State vs. Jasveer Singh', pending before the Court of Additional Chief Judicial Magistrate, Vikasnagar, Dehradun.

(2.) Subsequent to the submission of the charge-sheet, the learned Trial Court took cognizance and passed the summoning order under Ss. 498A, 323, 504, 506 of IPC and Ss. 3/4 of the Dowry Prohibition Act, 1961 against the applicant ' accused.

(3.) Heard Mr. Pankaj Kumar Sharma, the learned counsel for the applicant-accused, Mr. Siddharth Bisht, the learned Brief Holder for the State and Mr. Aakib Ahmed, the learned counsel for the respondent no. 2.