SARDAR KAWALJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE applicants, by means of present petition/application moved under Section 482 Cr.P.C., seek to quash the charge -sheet dated 09.12.2013 as well as the summoning order dated 21.12.2013, passed by Chief Judicial Magistrate, Dehradun, in criminal case no. 3321 of 2013, State vs. Arvinder Pal and others, under Sections 498 -A, 323 and 506 of IPC.

(2.) A first information report was lodged by the informant/respondent no. 2 against five named accusedpersons including the applicants on 28.09.2013 in PS Kotwali Nagar, Dehradun, for the offences punishable under Sections 498 -A, 323 and 506 of IPC and Section of the Dowry Prohibition Act. After the investigation, a charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 498 -A, 323 and 506 of IPC. Cognizance was taken on the same and the accused -applicants were summoned to face the trial. Aggrieved against the same, present applications under Section 482 Cr.P.C. was moved on their behalf.

(3.) AT the very outset, learned counsel for the applicants did not press their applications under Section 482 Cr.P.C. on merit and instead made a prayer that the court below be directed to decide the bail application(s) of the applicants at the earliest.