HARDEEP SINGH NAGPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Hardeep Singh Nagpal, Kulwant Singh Nagpal and Sarla Nagpal, 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.5264 of 2021, "State vs. Hardeep Singh Nagpal and two Others", pending before the Court of Judicial Magistrate/IIIrd Additional Civil Judge, Kashipur, District Udham Singh Nagar.

(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. Manoj Joshi, learned counsel for the applicants, Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Mrs. Meena Bisht, learned Brief Holder for the State and Mr. Chandra Prakash, learned counsel for the respondent no.2.