SANTOSH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present applicant - accused Santosh is the husband of the respondent no.2, informant/victim. Charges against the present applicant has been framed for the offence under Ss. 498A, 323, 504, 506 and 342 IPC. The present applicant has invoked the inherent jurisdiction of this Court under Ses. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.490 of 2022, "State vs. Santosh", pending before the Court of Judicial Magistrate/Civil Judge, Kichha, District Udham Singh Nagar for the said offences.

(2.) Heard Mr. Mani Kumar, learned counsel for the applicant and Mr. Kishore Rai, learned counsel for the respondent no.2/informant/victim through Video Conferencing and Mr. Siddhartha Bisht, learned Brief Holder for the State.

(3.) The applicant - accused Santosh and the respondent no.2 Smt. Kedal - informant/victim are present through Video Conferencing. The applicant is identified by Mr. Mani Kumar, Advocate, and Smt. Kedal - informant/victim is identified by Mr. Kishore Rai, Advocate.