ANKIT BATRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-accused Ankit Batra, husband of the respondent no.2-Smt. Kanika Arora, informant/victim, has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.184 of 2023, "State of Uttarakhand vs. Ankit Batra", pending before the Court of Chief Judicial Magistrate, Rudrapur, District Udham Singh Nagar.

(2.) Subsequent to filing the charge-sheet, learned Trial Court took the cognizance for the offence punishable under Sec. 498A of the Indian Penal Code, 1860 and passed the summoning order against the applicant-accused.

(3.) Heard Mr. Vikas Kumar Guglani, learned counsel for the applicant, Mr. Pankaj Joshi, learned Brief Holder for the State and Mr. B.S. Koranga, learned counsel for the respondent no.2/informant/victim.