HIMAL TEWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All the applicants and respondent No. 2 appeared through V.C. and this Court interacted with each of the applicants and respondent No. 2 and all of them are also identified by their respective counsels.

(2.) By the instant Application, preferred under Sec. 482 of Cr.P.C., the applicants are challenging the Charge-Sheet No. 102 / 2012 for the offences punishable under Ss. 498A, 323, 504 IPC and 3/4 of Dowry Prohibition Act, along with the summoning / cognizance order dtd. 14/2/2023. Apart from this, the present applicants are also challenging the entire proceeding of Criminal Case No. 492 of 2023 State vs. Himal Tewari and others.

(3.) The instant Application, preferred under Sec. 482 of Cr.P.C., is supported with the Compounding Application and the Compounding Application is also supported with the affidavits of each of the applicants and respondent No. 2.