PAWANDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Alok Kumar Verma, J. 1. The present application has been filed by the applicants, namely, Pawandeep Singh, Smt. Mandeep Kaur, Gurdeep Singh, Preetpal Singh and Smt. Ishnit Kaur under Ss. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.9172 of 2018,"State vs. Pawandeep Singh and Others", pending before the Court of Judicial Magistrate/Ist Additional Civil Judge, Rudrapur, Udham Singh Nagar for the offence punishable under Ss. 323, 498A, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. Harshpal Sekhon, learned counsel for the applicants through Video Conferencing, Mr. B.S. Koranga, learned counsel holding brief of Mr. Basant Singh, learned counsel for the respondent no.2/informant/victim and Mr. Siddhartha Bisht, learned Brief Holder for the State.

(3.) The applicant no.1 is the husband of the respondent no.2 and the remaining applicants are the family members of the applicant no.1.