HARPREET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Harpreet Singh, Manjinder Singh, Jaspreet Singh and Manpreet Singh, the applicants " accused persons, have 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.361 of 2023, "State vs. Manjinder Singh and Others", pending before the Court of Chief Judicial Magistrate, Dehradun.

(2.) Subsequent to submission of charge-sheet, learned Trial Court took the cognizance and passed the summoning order against the present applicants for the offence under Ss. 498A, 323, 504, 506 IPC and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. M.S. Bhandari, learned counsel for the applicants-accused persons, Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Ms. Shivangi Gangwar, learned Brief Holder for the State and Mr. Pranav Saxena, learned counsel for the respondent no.3/informant/victim.