HARSH VARDHAN KOTNALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these applications under Section 482 Cr.P.C. arise out of one first information report, therefore, they are being decided by this common judgment and order for the sake of brevity.

(2.) THE applicants, by means of present petition moved under Section 482 Cr. P.C., seek to quash the charge -sheet no. dated 21.11.2006, summoning order dated 02.04.2007 as well as the entire proceedings of Criminal Case No. 338 of 2006, State vs. Anil Kotnala and others, under Section 498 -A IPC and Section of the Dowry Prohibition Act, 1961, pending in the Court of Chief Judicial Magistrate, Dehradun.

(3.) A first information report was lodged by the respondent no. 2 Smt. Kusum Kotnala (victim) against Anil Kotnala (husband), Harshwardhan Kotnala (father -in -law) and Smt Manorama Kotnala (mother -in -law) on 22.10.2006 in PS Dalanwala for the offences punishable under Section 498 -A IPC and Section of the Dowry Prohibition Act. After the investigation a charge -sheet was submitted against the accused -applicants for the selfsame offences. Cognizance was taken on the same and accused persons were summoned to face the trial. Aggrieved against their summoning, present applications under Section 482 Cr.P.C. were filed by them.