SANJAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Writ Petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned First Information Report No.0010 of 2020, registered with Police Station Dineshpur, District Udham Singh Nagar for the offence under Ss. 498A, 323, 504, 506 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Ms. Soniya Chawla, the learned counsel for the petitioners, Mr. Pratiroop Pandey, the learned A.G.A. for the State/ respondent nos.1 and 2 and Mr. Pradeep Kumar Chauhan, the learned counsel for the private respondent no.3.

(3.) During the arguments, Mr. Pratiroop Pandey, the learned A.G.A. for the State submitted that the charge-sheet has already been filed before the concerned court against the Sanjay Kumar, the petitioner no.1 and the remaining petitioners are exonerated by the Investigating Officer during the investigation.