VIPIN DUBEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application has been filed under Ses. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.7809 of 2019, "State of Uttarakhand vs. Vipin Dubey and Another", pending before the Court of Chief Judicial Magistrate, Udham Singh Nagar in terms of compromise.

(2.) Subsequent to submission of the charge-sheet, the learned Trial Court took the cognizance and passed the summoning order against the present applicants, namely, Vipin Dubey, the husband of the respondent no.2, Smt. Bhagwati Dubey, applicant no.2, mother of Vipin Dubey, the applicant no.1 and one Bansidhar Dubey, husband of the applicant no.2, for the offence under Ss. 323, 498A, 504, 506 IPC and Ses. 3/4 of the Dowry Prohibition Act, 1961.

(3.) The accused Bansidhar Dubey has died. The case has been abated against him on 2/1/2023.