MADHU SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Criminal Case No.3132 of 2023, 'State vs. Sunny Sharma and Another', pending before the Court of Chief Judicial Magistrate, Udham Singh Nagar under Ss. 498A, 323, 504, 506 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) Both the applicants, namely Smt. Madhu Sharma, aged about 73 years, and Sunny Sharma are present through video conferencing. Respondent No.2 Madhuri Sharma, the informant/victim, is present through video conferencing.

(3.) Mr. Naman Kamboj, learned counsel for the applicants, Mr. M.K.Chand, learned A.G.A. for the State and Mr. Ankush Negi, learned counsel for the respondent no.2.