RAJVEER KAUR 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. 4151 of 2021, "State vs. Raju (female) and Another", pending before the Court of Ist Judicial Magistrate, Rudrapur, District Udham Singh Nagar for the offence under Ss. 323, 506 and 452 of IPC.

(2.) Heard Mr. D.N. Sharma, the learned counsel for the applicants, Mr. T.C. Agarwal, the learned Deputy Advocate General for the State and Mrs. Manju Bahuguna, the learned counsel for the respondent nos. 2 to 4/ informants/victims.

(3.) The applicants-accused persons, namely, Rajveer Kaur alias Raju and Gurmukh Singh are present in-person before this Court. They are identified by Mr. D.N. Sharma, Advocate.