KARAN SINGH SAMBAYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the above mentioned applications under Section 482 Cr.P.C. arise out of the same charge - sheet, therefore, they are being disposed of by this common judgment and order for the sake of brevity and convenience.

(2.) BY means of present applications under Section 482 Cr.P.C., the applicants seek to quash charge -sheet, summoning order 18.03.2011 and the entire proceedings of Criminal Case No. 622 of 2011, captioned as State vs. Karan Singh and others, under Sections 498 -A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act, pending in the Court of Chief Judicial Magistrate, Dehradun,

(3.) A charge -sheet was submitted against Rajesh Singh Sambayal (husband), Karan Singh Sambayal (brother -in -law) and Smt. Vijay (sister -in -law) of the informant -victim Smt. Neetu Singh for the offences punishable under Sections 498 -A, 323, 504, 506 of IPC and Section 3/4 of the Dowry Prohibition Act.