ARUN ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet dtd. 19/8/2021, summoning order dtd. 2/4/2022 along with entire proceedings of Criminal Case No.2422 of 2022, "State vs. Arun Arora alias Annu and Others", pending before the Court of Ist Judicial Magistrate, Udham Singh Nagar for the offence under Ss. 323, 504, 506, 498A of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Heard Mr. D.N. Sharma with Mrs. Manju Bahuguna, learned counsel for the applicants, Mr. T.C. Agarwal, learned Deputy Advocate General assisted by Mrs. Lata Negi, learned Brief Holder for the State and Mr. J.P. Pandey, learned counsel for the respondent no.2.

(3.) Mr. D.N. Sharma, learned counsel for the applicants submitted that all the applicants - accused persons, namely Arun Arora alias Annu, husband of the respondent no.2, Abhishek Arora and Bhuwnesh Kumar are present in-person before the Court. They are identified by Mr. D.N. Sharma, Advocate.