SHANTANU KUMAR DALWANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - accused Shantanu Kumar Dalwani has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet dtd. 6/9/2021 and the entire proceedings of Criminal Case No.18 of 2022, "State of Uttarakhand vs. Shantanu Kumar Dalwani', pending before the court of Additional Chief Judicial Magistrate/ Ist Additional Civil Judge (Senior Division), Udham Singh Nagar.

(2.) Subsequent to the submission of the charge-sheet, the learned trial court took the cognizance and passed the summoning order against the present applicant for the offence under Ss. 323, 498A, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Mani Kumar, learned counsel for the applicant, Mr. Ranjan Ghildiyal, learned AGA for the State and Mr. Kishore Rai, learned counsel for the respondent no.2/informant/victim.