RAHUL GARG Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicants-accused persons have invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure to quash the impugned charge-sheet, summoning order dtd. 22/8/2020 along with entire proceedings of Criminal Case No.1055 of 2020 (Case Crime No.863 of 2019), pending before the Additional Chief Judicial Magistrate, Laksar, District Haridwar.

(2.) Subsequent to submission of the charge-sheet, the learned trial court took cognizance and passed the impugned summoning order dtd. 22/8/2002 against the applicants-accused persons for the offence under Sec. 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Pankaj Kumar Sharma, the learned counsel for the applicants, Mr. T.C. Agarwal, the learned Deputy Advocate General for the State and Mr. Aakib Ahmed, the learned counsel for the respondent no.2.