TARANNUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, filed by the victim, to direct the Additional Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal to decide the Criminal Case No.1881 of 2021, 'State vs. Juber', under Ss. 323, 354, 498A, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961 as expeditiously as possible.

(2.) Heard Mr. Abhishek Verma, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA for the State.

(3.) The learned counsel for the State has no objection.