SHAHID Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.298 of 2022, 'State vs. Shahid', pending before the court of 1st Judicial Magistrate, Roorkee, District Haridwar.

(2.) After completion of the investigation, charge-sheet was filed. The learned trial court took cognizance and passed the summoning order under Ss. 323, 324, 504, 498A of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. Rajveer Singh, learned counsel for the applicant, Mr. A.K. Shah, learned Deputy Advocate General for the State and Mr. Brahmdev, learned counsel holding brief of Mr. Ravindra Kumar, learned counsel for the respondent nos.2 and 3/informant/victim.