ANIMESH SUNDRIYAL 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.2712 of 2021, "State vs. Animesh Sundriyal and Smt. Sobha Sundriyal ", pending before the court of Chief Judicial Magistrate, Dehradun under Ss. 498A, 323, 504 of IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Pradeep Chamyal, learned counsel for the applicants, Mrs. Shivangi Gangwar, learned Brief Holder for the State and Mr. B.M. Pingal, learned counsel for the respondent no.2/informant/victim.

(3.) In compliance of the order dtd. 28/6/2022, both the applicants, namely, Animesh Sundriyal, Smt. Sobha Sundriyal and the respondent no.2 Smt. Shakshi Pujari are present in-person before this Court through video conferencing.