MANISH ASWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the charge-sheet dtd. 28/2/2020, summoning order dtd. 11/2/2021 and the entire proceedings of Criminal Case No. 1637 of 2021, pending before the Court of Chief Judicial Magistrate, Dehradun.

(2.) Smt. Pratima, respondent no. 2-informant/victim, is present with her learned counsel Mr. Bhupendra Singh Bisht, Advocate.

(3.) All the three applicants, namely, Manish Aswal, the applicant no.1-accused/husband of the respondent no.2, Deepak Aswal, applicant no.2/brother-in-law (Jeth) of the respondent no.2, and, Smt. Sunita Aswal, applicant no.3/wife of the applicant no.2, are present with their learned counsel Mr. Nalin Saun, Advocate.